Section 10(a) in Tamil Nadu Estates (Supplementary) Act, 1956
(a)[to adjudicate upon any question] [Substituted or the words 'to entertain or adjudicate upon any question' by section 6 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).], whether any non-ryotwari area is or is not an estate or part of an estate as defined in section 3, clause (2), of the Estates Land Act, or whether it is or is not an inam estate as defined in section 2, clause (7), of the Abolition Act; or
