Section 6 in Tamil Nadu Estates (Supplementary) Act, 1956
6. Procedure to be followed by the Tribunal.
- [(1) On receipt of an application under section 3] [Original section 6 was re-numbered as sub-section (1) of that section and these words were inserted by section 3(1) of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).] or under section 4 [or a reference under section 4-A or section 12] [Original section 6 was re-numbered as sub-section (1) of that section and these words were inserted by section 3(V of the Tamil Nadu Estates (Supplementary) Amendment Art 1961 (Tamil Nadu Act 35 of 1961.], the Tribunal shall, after giving notice in the prescribed manner to the applicant, to the State Government if the State Government is not the applicant, to the landholder and if the applicant is the landholder to the person in occupation of the land in the area concerned, and after publishing the notice in the prescribed manner in the village, and after giving the parties who appear before it an opportunity to be heard and to adduce their evidence, give its decision on the question whether the area concerning which the application is filed is or is not an estate as defined in section 3, clause (2), of the Estates Land Act and if it is an estate, the sub-clause of the above clause under which it falls, and if it falls under sub-clause (d) of the above clause whether it is an inam village which became an estate by virtue of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Third Amendment) Act, 1936 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XVIII of 1936).(2)[ The decision of the Tribunal on the reference made to it under section 4-A or section 12 shall be communicated to the Court or Tribunal or Settlement Officer who made the reference.] [Inserted by section 3(2) of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).]
