Section 10 in Tamil Nadu Inams (Supplementary) Act, 1963
10. Jurisdiction of Civil and Revenue Courts barred in certain matters.
- Save as otherwise expressly provided in this Act, no Civil or Revenue Court and no Tribunal constituted under any other law shall have jurisdiction-(a)to adjudicate upon any question whether any non-ryotwari area is or is not an existing inam estate or a part village inam estate or a minor inam or a whole inam village in Pudukkottai; or(b)in respect of any matter which the Settlement Officer or the Tribunal is empowered by or under this Act to determine.
