Section 33 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
33. Restriction on the jurisdiction of Tribunal and Special Appellate Tribunal.
- In respect of compensation finally determined under section 24, and the interim payments made under section 31, the jurisdiction of the Tribunal and the Special Appellate Tribunal shall be limited to the apportionment thereof among the persons referred to in section 28, or sub-section (4) of section 31, as the case may be, 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.
