Section 4(3) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
(3)If any dispute arises as to the validity of the claim of any person to any land under clauses (i) to (v) of the proviso to sub-section (1), it shall be open to such person or to any other person interested in the transaction or to the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, to apply to the District Judge of the district in which the land is situated, for a decision as to the validity of such claim.
