Section 30(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)Every decision of the Special Appellate Tribunal, and subject to such decision, every decision of the Tribunal, shall be binding on all persons claiming an interest in any inam land notwithstanding that any such person has not preferred any application or filed any statement or adduced any evidence or appeared or participated in any proceeding before the Tribunal or the Special Appellate Tribunal, as the case may be.
