Section 64C in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
64C. [ Finality of orders passed [***] [Inserted by section 25 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).] under this Act.
(1)Any order passed by the Government or [other authority under this Act] [Substituted for the words 'other authority by or under this Act' by section 11 (ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).] in respect of matters to be determined for the purposes of this Act shall, subject only to any appeal or revision provided by or under this Act, be final.(2)No such order shall be liable to be questioned in any Court of Law.]
