Section 55A(8) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(8)Neither the Tribunal nor the Special Tribunal shall have jurisdiction to go into the correctness of the amount placed in deposit.] [Substituted for the original sub-section (5) by section 7(iv) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).]
