Section 66(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)If any dispute arises in regard to the amount [xxx] [The words 'of compensation ' were, omitted by section 5(x)(d) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.] payable under sub-section (2) either party may make an application to the Land Tribunal within whose jurisdiction the land or the major part thereof is situated for deciding such dispute.
