Section 11 in Tamil Nadu Inams (Supplementary) Act, 1963
11. Settlement Officer to give decision in certain cases referred to him.
(1)Where in any suit or appeal or other proceeding pending before any Court (other than the High Court) or other authority, any question is in issue whether a particular area is or was an existing inam estate or a part village inam estate or a minor inam or a whole inam village in Pudukkottai, such question shall be referred to the Settlement Officer for determination.(2)Notwithstanding any reference made to the Settlement Officer under subsection (1), the Court or other authority which made the reference may pass such interim orders in respect of the suit, appeal or other proceeding as are allowed by law.(3)Any reference under sub-section (1) shall be deemed to be an application under sub-section (1) of section 5 and the provisions of this Act shall, as far as may be, apply accordingly.(4)The decision of the Settlement Officer or of the Tribunal or of the High Court, as the case may be, under this section shall be communicated to the Court or other authority which made the reference and, thereupon, such Court or authority shall proceed to dispose of the case.
