Section 34 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
34. Decision of the Land Board to be final.
- The decision of the Land Board granting or refusing permission under [section 31] [Substituted for the words and figures 'section 27 or 31' and 'section 29 or 33' respectively by section 3(11) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nndu Act 39 of 1972) which was deemed to have come into force on the 1st March 1972.] or cancelling permission under [section 33] [Substituted for Tamil Nadu Act 39 of 1972 which was deemed to have come into force on the 1st March 1972.] shall be final and shall not be called in question in any Court.
