Section 11(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)If while considering the objections received under sub-section (5) of section 10 or otherwise, the authorised officer finds that any question has arisen regarding the title of a person to any land and such question has not already been finally determined by, or is not pending before a competent Court, the Land Tribunal or other authority, the authorised officer may, subject! to the provisions of sub-section (2), decide such question summarily in such manner as may be prescribed and may pass such order as he deems fit.
