20. [ Collector to decide whether land is communal land or not and the customary rights in such land. [Sections 20, 20-A and 20-B were substituted for the original section 20 by section 14 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)The Collector may, on the application of the landholder or other person interested, decide any question as to whether any land is or is not of the description mentioned in [sub-clause (a), (b) or (c) of clause (16) of section 3,] or as to the customary rights in the user of any land which is of any such description, as existing at the commencement of this Act.(2)Any person aggrieved by such decision may within a period of one year from the date thereof institute a suit in the Civil Court to establish the right claimed by him in respect of such land but subject to the result of such suit, if any, the Collector's decision shall be final.
