Section 10 in Tamil Nadu Estates (Supplementary) Act, 1956
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] [Substituted or the words 'to entertain or adjudicate upon any question' by section 6 of the Tamil Nadu Estates (Supplementary) Amendment Act, 1961 (Tamil Nadu Act 35 of 1961).], whether any non-ryotwari area is or is not an estate or part of an estate as defined in section 3, clause (2), of the Estates Land Act, or whether it is or is not an inam estate as defined in section 2, clause (7), of the Abolition Act; or(b)in respect of any matter which the Tribunal or the Special Appellate Tribunal is empowered by or under this Act to determine.
