Section 8 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Rules, 1961
8.
The proceedings of the authorized officer shall be summary and shall be governed, as far as possible, by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), with regard to -(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the amendment of pleadings;(e)the addition of parties;(f)the passing of exparte orders and setting them aside for good cause;(g)ordering dismissal for default of appearance and setting aside such orders for good cause;(h)the reviewing of orders passed on grounds of apparent error;(i)local inspection; and(j)the passing of orders.
