Section 7(3) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(3)Notwithstanding the reference of a question to the Land Board under sub-section (1), the Collector may, if he is satisfied that the possession of such parcel of land or portion has vested in the Government under sub-section (1) of section 3, cause the boundaries of such parcel of land to be demarcated as if the possession thereof has vested in the Government under that sub-section:Provided that if the Land Board decides that such parcel of land or portion has not vested in the Government under sub-section (1) of section 3, the Collector shall, as soon as may be, restore possession of such parcel or portion, as the case may be.
