Section 11(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)The order of the authorised officer under sub-section (1) shall not be subject to any appeal or revision, but any party may, within three months from the date of service of a copy of such order, institute a suit in the Land Tribunal within whose jurisdiction the land or the major part thereof is situated to have the order set aside or modified, but subject to the final result of such suit, if any, the order of the authorised officer shall be final.
