Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act] State of Tamilnadu - Subsection Section 10(3)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (b)The decision of the Tribunal on any such appeal shall be final and not liable to be questioned in any Court of Law.]