Section 52 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
52. Restrictions on jurisdiction of Tribunal and Special Tribunal.
- The jurisdiction of the Tribunal and the Special Tribunal shall be limited -(a)to the apportionment of the compensation among the persons referred to in section 43 and the apportionment of the interim payments among the persons referred to in section 50; and(b)in cases falling under section 47, to the division of the lands in respect of which a ryotwari patta may be granted under section 12 or 14; and neither the Tribunal nor the Special Tribunal shall have jurisdiction to go into the question of the correctness of the determination, or the adequacy of the compensation.
