Section 6(2) in Tamil Nadu Estates (Supplementary) Act, 1956
(2)[ The decision of the Tribunal on the reference made to it under section 4-A or section 12 shall be communicated to the Court or Tribunal or Settlement Officer who made the reference.] [Inserted by section 3(2) of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).]
