Section 13(8) in Tamil Nadu Labour Welfare Fund Act, 1972
(8)The decision of the Authority, subject to appeal aforesaid, and the decision in appeal of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court, or as the case may be, the District Court, shall be final and conclusive as to the right to receive payment, the liability of the Board to pay and also as to the amount, if any.
