Section 42(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(1)In cases of apportionment of the compensation among the persons referred to in section 34 and of the apportionment of the interim payments among the persons referred to in section 40, the jurisdiction of the Tribunal and the Special Appellate Tribunal shall be limited to the apportionment as such and neither the Tribunal nor the Special Appellate Tribunal shall have jurisdiction, to go into the question of the correctness of the determination or the adequacy of the compensation or of the interim payments, as the case may be.
