Section 15 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
15. Determination of lands in which the landholder is entitled to ryotwari patta under foregoing provisions.
(1)The Settlement Officer shall examine the nature and history of all lands in respect of which the landholder claims a ryotwari patta under section 12,13 or 14, as the case may be, and decide in respect of which lands the claim should be allowed.(2)[ (a) Against a decision of the Settlement Officer under sub-section (1), the Government may, within one year from the date of commencement of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954), or from the date of the decision, whichever is later/and any person aggrieved by such decision may, within two months from the date, appeal to the Tribunal:] [This sub-section was substituted for sub-section (2) of section 15 by section 6 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954).]Provided that the Tribunal may, in its discretion, allow further time not exceeding six months for the filing of any such appeal:Provided further that the Tribunal may, in its discretion, entertain an appeal by the Government at any time if it appears to the Tribunal that the decision of the Settlement Officer was vitiated by fraud or by mistake of fact.(b)The decision of the Tribunal on any such appeal shall be final and not be liable to be questioned in any Court of Law.
