Section 46 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
46. Appeals.
(1)Against any decision of the Tribunal under sub-section (2) of section 12, and sections 38 to 45, the Government may, within six months from the date of the decision, and any person aggrieved by such decision may, within three months from the date of such decision, appeal to a Special Appellate Tribunal consisting of two Judges of the High Court nominated, from time to time, by the Chief Justice in that behalf:Provided that the Special Appellate Tribunal may, in its discretion, allow further time not exceeding three months for the filing of such appeal.(2)The members of the Special Appellate Tribunal shall hear the appeal on all points, whether of law or of fact. Where on any such point or points the members are divided in their opinion, they shall state the point or points on which they are so divided and such point or points together with their opinions thereon, shall, then, be laid before one or more Judges nominated for the purpose by the Chief Justice and such Judge or Judges shall hear the appeal insofar as it relates to such point or points, and on each such point, the decision of the majority of the Judges who have heard the appeal including those who first heard it shall be deemed to be the decision of the Special Appellate Tribunal.(3)[The Special Appellate Tribunal shall and subject to the provisions of section 72-A] [Substituted for 'The Special Appellate Tribunal shall' by section 2(2) of the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 22 of 1975).] have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit or when hearing an appeal.Under section 72-A, the Tribunal or any authority under the Act shall not have power to appoint Receivers or Commissioners in respect of proceedings pending before them.(4)The decision of the Special Appellate Tribunal and subject to such decision, the decision of the Tribunal shall be final.(5)Every decision of the Special Appellate Tribunal and subject to such decision, every decision of the Tribunal shall be binding on all persons claiming an interest in any inam estate notwithstanding that any such person has not preferred any application or filed any statement or adduced any evidence or appeared or participated in any proceeding before the Tribunal or the Special Appellate Tribunal, as the case may be.
