Section 10(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(3)[ (a) Against a decision of the Settlement Officer under sub-section (2), the Government may, within one year from the commencement of the [Tamil Nadu] [Substituted for original sub-section (3) of section 10 by section 5 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1954 (Tamil Nadu Act XXXIV of 1954).] Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954, or from the date of the decision, whichever is later, and any person aggrieved by such decision may, within two months from the said date, appeal to the Tribunal:Provided that the Tribunal may, in its discretion, allow further time not exceeding six months for the filing of any such appeal.(b)The decision of the Tribunal on any such appeal shall be final and not liable to be questioned in any Court of Law.]
