Section 11(10) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(10)(a)The Special Officer shall, as expeditiously as possible, inquire into all claims made under sub-section (9) and determine the persons who, in his, opinion, are entitled to the amount deposited and the sum to which each of them is entitled and disburse the same to him.(b)The Special Officer shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit in respect of the following matters: -(i)enforcing the attendance of any person and examining him on oath;(ii)compelling the production of documents; and(iii)issuing commissions for the examination of witnesses. The Special Officer shall also have such further powers as may be prescribed.(c)Any person deeming himself aggrieved by any decision of the Special Officer under clause (a) may appeal to the High Court within three months from the date of such decision or within such further time as the High Court may grant.
