Section 23 in The Tamil Nadu Bhoodan Yagna Act, 1958
23. Filing of suits.
- Every order of the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of1964).] passed under sub-section (4) of section 17 shall be final and not be subject to appeal or revision:Provided that any person whose interests are affected as a result of the donation of any land for purposes of the Bhoodan Yagna, whether before or after the commencement of this Act, may, within three months from the date of the order of the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of1964).] under sub-section (4) of section 17, [* * *] [The words 'as the case may be' were omitted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] institute a suit in the Civil Court having jurisdiction to set aside the order of the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of1964).] and the decision of such Court shall be binding on the State Board.
