Section 7(7) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(7)If any question arises,-(a)whether any transfer or creation of a trust effected on or after the 24th January, 1971 had been effected in anticipation of, and with a view to avoiding or defeating the objects of, any law relating to a reduction in the ceiling on agricultural holdings;(b)whether any alienation made, partition effected or trust created on or after the 2nd May, 1972 is null and void;(c)whether any conversion of agricultural land into non-agricultural land had taken place within a period of five years before the notified date;(d)whether any dissolution of a marriage had taken place on or after the 24th January, 1971 either on an application made on or after the said date, or in accordance with any law or custom;(e)whether any person had been given in adoption on or after the 24th January, 1971;such question shall be determined by the Tribunal, after giving an opportunity of being heard to the affected parties, and its decision thereon shall, subject to an appeal and a revision under this Act, be final.
