Section 3(2) in Tamil Nadu Inams (Assessment) Act, 1956
(2)(a)Before making the assessment the Collector shall publish in the District Gazette and in such other manner as may be prescribed, a draft notification specifying the inam lands in respect of which the assessment is proposed to be levied under sub-section (1), and the rates of such assessment together with a notice specifying a date not being less than one month from the date of such publication at or after which such draft will be taken into consideration, and shall confirm or modify the assessment or pass such orders as he deems fit after considering any objections which may be made in respect of the draft by the inamdar or other person interested before the specified date and after making such inquiry, if any, as he deems fit. (b) Any person deeming himself aggrieved by a decision of the Collector under clause (a) may prefer an appeal to the District Collector within the prescribed period and the District Collector may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as he thinks fit.(c)The decision of the District Collector under clause (b) and in cases where no appeal has been preferred the decision of the Collector under clause (a) shall, subject to the provisions of this Act, be final and shall not be liable to be questioned in any Court of law.
