Section 3 in Tamil Nadu Estates (Supplementary) Act, 1956
3. Determination of questions whether any non-ryotwari area is or is not an estate.
(1)Notwithstanding anything contained in the Estates Land Act or in any other law for the time being in force, any person interested may make an application to the Tribunal for a declaration that the area specified in the application is or is not an estate or part of an estate as defined in section 3, clause (2), of the Estates Land Act, or that it is or is not an inam estate as defined in section 2, clause (7) of the Abolition Act.(2)Any such application shall be filed within three months from the date on which this Act comes into force or within three months from the date of publication of the order under section 3, sub-section (2), of the Rent Reduction Act, or of the notification under section 1, sub-section (4) of the Abolition Act, whichever of the dates aforesaid is the latest.(3)The Tribunal may, in its discretion, allow further time not exceeding three months for the making of any application under this section.
