Section 4A(1) in Tamil Nadu Estates (Supplementary) Act, 1956
(1)Where, in any suit or appeal or other proceeding pending before any Court (other than the High Court) or Tribunal or Settlement Officer as defined in section 2, clause (13), of the Abolition Act, any question is in issue whether a particular area is or was an estate as defined in section 3, clause (2), of the Estates Land Act, or is or was 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.
