Section 4 in Tamil Nadu Estates (Supplementary) Act, 1956
4. Applications by Government.
(1)Against the decision of any Court or of a Settlement Officer or Tribunal (constituted under the Abolition Act), an application may, within one year from the date on which this Act comes into force, be filed under this Act on behalf of the State Government by such officer as they may, from time to time, authorize in this behalf, for a declaration that any non-ryotwari area is an estate under section 3, clause (2), of the Estates Land Act, or that it is an inam estate as defined in section 2, clause (7), of the Abolition Act.(2)Such application -(a)against the decision of a Settlement Officer shall lie to the appropriate Tribunal and be dealt with under section 6;(b)in other cases, shall lie to the Special Appellate Tribunal constituted under section 7 and be dealt with as an appeal under the said section.
