Section 7(4) in Tamil Nadu Estates (Supplementary) Act, 1956
(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.
