Section 12 in Tamil Nadu Estates (Supplementary) Act, 1956
12. [ Tribunal to give decision in certain cases remanded by the High Court. [This section was substituted for the original section 12 by section 8 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).]
(1)If on remand by the High Court in respect of a case pending before it on or after the commencement of this Act, a Court subordinate to the High Court is seized of the question whether a particular non-ryotwari area is or is not an estate as defined in section 3, clause (2), of the Estates Land Act, or is or is not an inam estate as defined in section 2, clause (7), of the Abolition Act, such question shall be referred to the appropriate Tribunal constituted under this Act for determination.(2)Notwithstanding any reference made to the Tribunal under sub-section (1) or any appeal preferred before the Special Appellate Tribunal under sub-section (1) of section 7, the Court may pass- such interim orders in respect of the case as are allowed by law].
