Section 29 in Tamil Nadu Panchayats Building Rules, 1997
29. Grant of approval by Executive Authority.
(1)All approvals granted under these rules in the panchayat shall be placed in the next panchayat meeting for information.(2)Any appeal against the orders of the Executive Authority under sub-rule (1) shall be made to the Collector of the Revenue District concerned within thirty days from the date of receipt of the such orders [***] [Omitted by G.O. Ms. No. 85, RD & PR (C2), dated the 27th July 2006.].(3)[ Any appeal against the orders of the Collector of the Revenue District under sub-rule (2) shall be made to the Government within sixty days from the date of receipt of such orders. The orders of the Government on such appeal shall be final.] [Added by G.O. Ms. No. 85, RD & PR (CD, dated the 27th July 2006.]
