Section 6 in Tamil Nadu Irrigation Tanks (Improvement) Act, 1949
6. Appeal against order of the District Collector.
(1)The Government or any person deeming himself aggrieved by an order of the District Collector under section 5, sub-section (1), or any person deeming himself aggrieved by any recovery ordered by the District Collector under section 3, sub-section (3) or under section 5, sub-section (5), may appeal against such order to the Subordinate Judge's Court having jurisdiction over the area in which the land or property to which the order relates is situated, or if there is no such Court, to the District Court having jurisdiction over such area or if such area is in the Presidency town, to the [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court.(2)Such appeal shall be made within ninety days from the date on which the order appealed against was served on the Government or the person concerned, as the case may be, or such further time as the Court may think fit to allow.
