Section 5(1) in Tamil Nadu Estates (Supplementary) Act, 1956
(1)The State Government shall constitute as many [Tribunals as may be necessary for the purposes of this Act.] [The finding under this Act of a Tribunal or the Special Appellate Tribunal constituted under this Act that a particular area is an inam village which became an estate by virtue of the Tamil Nadu Estates Land (Third Amendment) Act, 1936 (Tamil Nadu Act XVIII of 1936) shall be final and binding for the purposes of the Tamil Nadu Inams (Supplementary) Act, 1963 (Tamil Nadu Act 31 of 1963). Please see section 12 of the latter Act.]
