Section 13 in Tamil Nadu Heritage Commission Act, 2012
13. Revision.
(1)Nothing contained in this Act shall preclude the Government from calling for and examining, on its own motion , if the Government consider it necessary to do so in the public interest, any case of advice by the Commission under sub-section (1) of section 11 and passing such order thereon as it think fit:Provided that no such order shall be made prejudicially affecting any local authority, except after giving it an opportunity of making a representation in the matter.(2)The decision of the Government in an appeal under section 12 or revision under this section shall be final and binding and shall not be questioned in any court of law.
