Section 11 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
11. Authorised Officer to decide question of title in certain cases.
(1)If while considering the objections received under sub-section (5) of section 10 or otherwise, the authorised officer finds that any question has arisen regarding the title of a person to any land and such question has not already been finally determined by, or is not pending before a competent Court, the Land Tribunal or other authority, the authorised officer may, subject! to the provisions of sub-section (2), decide such question summarily in such manner as may be prescribed and may pass such order as he deems fit.(2)Where in the opinion of the authorised officer, the decision of a question under sub-section (1) involves a substantial question of law or of fact, he shall, for reasons to be recorded in writing, refer the question to the Land Tribunal.(3)The order of the authorised officer under sub-section (1) shall not be subject to any appeal or revision, but any party may, within three months from the date of service of a copy of such order, institute a suit in the Land Tribunal within whose jurisdiction the land or the major part thereof is situated to have the order set aside or modified, but subject to the final result of such suit, if any, the order of the authorised officer shall be final.
