Section 14(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)In deciding a dispute referred to it by the competent authority or the Tribunal under sub-section (1), the jurisdiction of the court shall be limited to the decision as to the right of a person to receive the whole or any part of the amount referred to in section 12 but such court shall have no jurisdiction to go into the question of the correctness of the determination or the adequacy of the amount.
