Section 19 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
19. Review.
- Any person aggrieved by an order passed by the Government in an area covered under the Chennai Metropolitan Planning Area may prefer review to the Government within thirty days from the date of receipt of the order by explaining new grounds for reviewing the order:Provided that the Government may admit a review preferred after the expiration of thirty days, if they are satisfied that the applicant had sufficient cause for not preferring the review within the said period.
