Section 10(5) in Kanam Tenancy Abolition Act, 1976
(5)In hearing and deciding the objections and claims filed under sub-section (3), the Settlement Officer shall, in so far as they may be applicable, have all the powers of a civil court, and, subject to such modifications as may be prescribed, follow the procedure laid down in the Code of Civil Procedure, 1908, for the hearing and disposal of suits relating to immovable property.
