Section 7(5) in Tamil Nadu Estates (Supplementary) Act, 1956
(5)[ The decision of the Special Appellate Tribunal] [Inserted by section 4 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).] on the decision of the Tribunal on a reference under section 4-A or section 12 shall be communicated to the Court or Settlement Officer or Tribunal constituted under the Abolition Act who made the reference.
