Section 52(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(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.
