Section 11 in Tamil Nadu Estates (Supplementary) Act, 1956
11. Transitory provisions.
(1)All suits, appeals or other proceedings (other than those pending before the High Court) pending at the commencement of this Act before any Court or Tribunal or Settlement Officer as defined in section 2, clause (13), of the Abolition Act, in which any question is in issue whether a particular area is or was an estate as defined in section 3, clause (2), of the Estates Land Act, or is or was an inam estate as defined in section 2, clause (7), of the Abolition Act, shall stand transferred to the appropriate Tribunal constituted under this Act for the determination of that question.[(1-A) Notwithstanding the transfer of any suit, appeal or other proceeding under sub-section (1), the Court or Settlement Officer or Tribunal constituted under the Abolition Act who made the transfer shall be deemed to be seized of such suit, appeal or other proceeding and may pass such interim orders in respect of such suit, appeal or other proceeding as are allowed by law.] [This sub-section was inserted by section 7 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act of 35 of 1961).](2)(a)In cases in which, at the commencement of this Act, a Tribunal constituted under the Abolition Act has given a finding under section 9 of that Act that a particular area is an inam estate as defined in section 2, clause (7), of that Act, that finding shall be final, subject to the decision of the Special Appellate Tribunal constituted under this Act on any appeal preferred to that Tribunal.(b)Any such finding shall be deemed to be a decision given by a Tribunal constituted under this Act and the provisions of section 7, sub-section (1), shall apply to appeals against such finding.
