Section 217DD(2) in Tamil Nadu District Municipalities Act, 1920
(2)(a)Any person aggrieved by an order of the executive authority under sub-section (1) may, within a period of sixty days from the date on which a copy of the order was communicated to him, prefer an appeal to the State Government in such form, in such manner and with such fee, as may be prescribed.(b)On receipt of an appeal under this sub-section, the State Government shall, after giving the appellant an opportunity of being heard, pass such orders thereon as they deem fit.(c)Every order passed by the State Government under this sub-section shall be final.]
