Section 11(2) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
(2)If any question arises, whether any person is entitled to remission of additional assessment or additional water-cess under sub-section (1) or regarding the extent or such remission, the question, shall be decided by the I prescribed authority and in the prescribed manner, and the decision of such authority on such question, shall, subject to the provisions of section 9, be final.
