Section 47 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
47. Restriction on the jurisdiction of the Tribunal and Special Appellate Tribunal in certain cases.
- In cases of apportionment of the compensation among the persons referred to in section 39 and of the apportionment of the interim payments among the persons referred to in section 45, the jurisdiction of the Tribunal and the Special Appellate Tribunal shall be limited to the apportionment as such and neither the Tribunal nor the Special Appellate Tribunal shall have jurisdiction to go into the question of the correctness of the determination or the adequacy of the compensation or of the interim payments, as the case may be.(2)In cases falling under section 42, the jurisdiction of the Tribunal, and in cases of appeal from the order under section 12, the jurisdiction of the Special Appellate Tribunal, shall be limited to the division of the lands in respect of which ryotwari patta may be granted under section 9 and neither the Tribunal nor the Special Appellate Tribunal shall have jurisdiction to go into the question of the correctness of the order under section 12.Explanation. - For the removal of doubts, it is hereby declared that nothing in this section shall be Construed to limit the jurisdiction of the Tribunal when hearing an appeal under sub-section (2) of section 12 or of the Special Appellate Tribunal when hearing an appeal under sub-section (1) of section 46 from the decision of the Tribunal under sub-section (2) of section 12.
