Section 50(7) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(7)Every entry in the [xxx] [The word 'compensation' was omitted by section 5(v)(f)(A) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] assessment roll published finally under sub-section (5) or sub-section (6) shall, except as provided in this Act, be final and conclusive evidence of-(a)the matters referred to therein;(b)the nature of the interest of the persons name therein; and(c)the apportionment of the [amount] [The word substituted for the word 'compensation' by section 5(v)(f)(B) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] among the persons claiming interest in the [amount] [The word substituted for the word 'compensation' by section 5(v)(f)(B) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).].
