Section 4(4) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
(4)The District Judge to whom an application is made under sub-section (3) shall, after giving notice to all the other persons concerned in the transaction or interested in the land and also, where the application is not made by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, to the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, decide whether the claim to the land is valid or not; and his decision shall be final.
