Section 15 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
15. Revision by High Court.
- An application for revision from any party aggrieved, including the State Government, shall lie to the High Court within the prescribed period, from any order passed on appeal by the Tribunal, on any of the following grounds, namely:-(a)that it exercised a jurisdiction not vested in it by law; or(b)that it failed to exercise a jurisdiction so vested; or(c)that it acted in the exercise of its jurisdiction illegally or with matetial irregularity.
