Section 4 in Tamil Nadu Land Encroachment Act, 1905
4. Conclusiveness of decision as to amount of assessment.
- The [xxx] [The word 'Collector's' was omitted by section 2 of the Tamil Nadu Act VIM of 1914.] decision as to the rate or amount of assessment payable under section 3 [or section 3-A] [These words, figure and letter were inserted by section 4 of, and the Second Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of 1960).] shall be recorded in writing [xxx] [The words 'and shall not be questioned in any Civil Court' were omitted by section 2 of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).].
