Section 51 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
51. Appeal.
(1)Any person deeming himself aggrieved by any decision of the Tribunal under sections 43 to 50 may, within three months from the date of such decision or such further time [not exceeding six months] [Inserted by section 4(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).] as the Tribunal may in its discretion allow, appeal to a Special Tribunal consisting of two Judges of the High Court nominated from time to time by the Chief Justice in that behalf:[***] [The two provisos were omitted by section 4(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).](2)[ The members of the Special Tribunal shall hear the case as personae designatae, and on all points, whether of law or of fact, on which they are agreed in their opinion, their decision shall be final. Where on any such point or points, the members are divided in their opinion, they shall state the point or points on which they are so divided, and such point or points, together with their opinions thereon, shall then be laid before one or more Judges nominated for the purpose by the Chief Justice, and such Judge or Judges shall hear the case as persona designatae or as personae designatae, insofar as it relates to such point or points, and on each such point, the decision of the majority of the Judges who have heard the case, including those who first heard it shall be final.] [Substituted for the original sub-section by section 17(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).](3)[ The Special Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit or when hearing an appeal.] [Added by section 8 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
