Section 4A(2) in Tamil Nadu Estates (Supplementary) Act, 1956
(2)Notwithstanding any reference made to the Tribunal under sub-section (1), or any appeal preferred before the Special Appellate Tribunal under sub-section (1) of section 7, the Court or Tribunal or Settlement Officer, as the case may be, may pass such interim orders in respect of the suit or appeal or other proceeding as are allowed by law.]
