Section 12B(2) in Tamil Nadu Survey and Boundaries Act, 1923
(2)The Director of Survey and Settlement shall not pass any order under subsection (1), if-(a)the time for appeal against that order or for filing a suit in the Civil Court has not expired; or(b)the order has been made the subject of an appeal or of a revision to any appellate authority prescribed under the Act; or(c)the order has been made the subject of a suit instituted in a Civil Court.
