Section 72(v) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(v)application or petition to a Collector or other officer making a settlement of land revenue, or to the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Act 36 of 1980, any reference to the Board of Revenue shall be a reference to the State Government of the Appropriate Authority specified in the notification under section 4(1) of the said Act. The Commissioner of Land Administration has been vested with the powers and functions of the Board of Revenue.] relating to matters connected with the assessment of land, or with the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlement;
