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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(6) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(6)If any question arises whether any building or land falls or does not fall within the scope of sub-section (1), (2), (3), (4) or (5), it shall be referred to the Government whose decision shall be final and not be liable to be questioned in any Court of Law.