Section 14(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)As soon as may be, after the final disposal of the proceeding or suit relating to the question of title of any land excluded under clause (i) of sub-section (1) of section 13, the authorised officer shall-(i)amend the final statement published under section 12, or(ii)where there is no such final statement, prepare a final statement, if necessary, under section, 12,in accordance with the decision of the Court or the 3 [Land Tribunal [xxx] [Substituted for the words 'Land Tribunal' by section 3(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984).]] or other authority, as the case may be.
