Section 39(7) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(7)No order passed by the Director [under sub-section (1) or subsection (4-a)] [Substituted for 'under sub-section (1)' by section 2(b) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1961 (Tamil Nadu Act 18 of 1961).] shall be liable to be cancelled or modified except by the [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] as aforesaid or to be questioned in any Court of Law and no order passed by the [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] [under sub-section (5), (6) or (6-A)] [Substituted for 'under sub-section (1)' by section 2(b) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1961 (Tamil Nadu Act 18 of 1961).] shall be liable to be cancelled or modified by the Government or any other authority or to be questioned in any Court of
