Section 8 in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
8. Validity of certain orders and proceedings not to be questioned.
- The validity of the following orders and proceedings shall not be liable to be questioned in any and proceedings Court of Law:-(i)any order made under section 3, sub-section (2);(ii)any recovery of rent effected by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government under section 3, sub-section (4), or any payment made by them to the landholder under the same sub-section [or under section 3-F, sub-section (4);] [Added by section 4 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1963 (Tamil Nadu Act 19 of 1963).](iii)[ any order made under section 3-E;] [Clauses (iii) and (iv) were substituted for the original clause (iii) by section 5 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1956 (Tamil Nadu Act XXIX of 1956).](iv)any determination of net income made under section 5, sub-section (2).
