Section 34(9) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(9)No order passed by the Director under sub-section (1) or sub-section (5) shall be liable to be cancelled or modified except by [the Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] as aforesaid; and no order passed by [the Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] under sub-section (6), (7) or (8) shall be liable to be cancelled or modified by the Government or any other authority.Manner of Payment
