Section 7 in Tamil Nadu Estates (Supplementary) Act, 1956
7. Appeals to the Special Appellate Tribunal.
(1)Against any such decision of the Tribunal, the State Government, within six months from the date of decision, and any person aggrieved by such decision, within two months from the said date, may, appeal to a Special Appellate Tribunal, consisting of two Judges of the High Court nominated, from time to time, by the Chief Justice in that behalf, provided that the Special Appellate Tribunal may, in its discretion, allow further time not exceeding three months for the filing of such appeal.(2)The members of the Special Appellate Tribunal shall hear the appeal and on all points, whether of law or of fact, on which they arc 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 appeal in so far 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 appeal, including those who first heard it, shall be final.(3)Subject to the decision on such appeal, the decision of the Tribunal shall be final and shall not be liable to be questioned in any Court of law.(4)Every decision of the Special Appellate Tribunal and, subject to such decision, every decision of the Tribunal shall be binding on all persons claiming an interest in any land in the non-ryotwari area concerned notwithstanding that any such person has not preferred any application or filed any statement or adduced any evidence or appeared or participated in the proceedings before the Tribunal or the Special Appellate Tribunal, as the case may be.(5)[ The decision of the Special Appellate Tribunal] [Inserted by section 4 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).] on the decision of the Tribunal on a reference under section 4-A or section 12 shall be communicated to the Court or Settlement Officer or Tribunal constituted under the Abolition Act who made the reference.
