Section 31 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
31. Restriction on the jurisdiction of Tribunal and Special Appellate Tribunal.
- In respect of compensation finally determined under section 22 and the interim payments made under section 29, the jurisdiction of the Tribunal and the Special Appellate Tribunal shall be limited to the apportionment thereof among the persons referred to in section 26 or sub-section (4) of section 29, as the case may be, and neither the Tribunal nor the Special Appellate Tribunal shall have jurisdiction to go into the question of the correctness of the determination or the adequacy of the compensation.
