Section 29(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)Any person aggrieved by the order passed under section 28 may prefer appeal to the District Collector in such manner as may be prescribed, in this behalf, within fifteen days or within thirty days by submitting reasons for delay, if any, from the date of receipt of the order. The District Collector shall dispose of the appeal within thirty days from the date of preferring the appeal, after giving the parties a reasonable opportunity of being heard.
