Section 7A in Tamil Nadu Estates (Supplementary) Act, 1956
7A. [ Power of Court, Tribunal or Settlement Officer to dispose of suit, appeal or other proceedings. [Inserted by section 5 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).]
- On receipt of the decision of the Tribunal or the Special Appellate Tribunal on the reference made under section 4-A or section 12, the Court or Settlement Officer or Tribunal constituted, under the Abolition Act shall proceed to dispose of the appeal, suit or other proceeding in which the reference was made:Provided that on receipt of the decision of the Tribunal, such appeal, suit or other proceeding shall not be disposed of -(i)until after the expiry of the appeal time provided for in sub -section (1) of section 7; or(ii)where, an appeal has been preferred under sub-section (1) of section 7. until after the receipt of the decision of the Special Appellate Tribunal on such appeal.]
