Section 14 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
14. Disputes regarding the right to receive the amount.
(1)In the event of there being a doubt or dispute as to the right of a person to receive the whole or any part of the amount referred to in section 12, the competent authority or the Tribunal, as the case may be, shall refer the matter to the court and shall make the disbursements in accordance with the decision of the court.(2)In deciding a dispute referred to it by the competent authority or the Tribunal under sub-section (1), the jurisdiction of the court shall be limited to the decision as to the right of a person to receive the whole or any part of the amount referred to in section 12 but such court shall have no jurisdiction to go into the question of the correctness of the determination or the adequacy of the amount.(3)Subject to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) applicable to appeals from original decrees, and notwithstanding any thing to the contrary in any enactment for the time being in force, an appeal shall only lie to the High Court from any decision of the court under sub-section (1).Explanation. - For the purposes of this section, "court" means-(i)in the City of Madras, the City Civil Court;(ii)elsewhere, the Subordinate Judge's Court having jurisdiction and if there is no such Subordinate Judge's Court, the District Court having jurisdiction.
