Section 13(1) in Tamil Nadu Money-Lenders Rules, 1959
(1)The Appellate authority for the purpose of sub-section (4) of section 4 and sub-section (3) of section 14 shall be the Revenue Divisional Officer, Assistant Collector or Sub-Collector, as the case maybe, having jurisdiction over the place of business of the money-lender. Where there is no Revenue Divisional Officer, Assistant Collector or Sub-Collector, the Gazetted Assistant to the District Collector shall be the appellate authority. Where there is no Revenue Divisional Officer, Assistant Collector or Sub-Collector or a Gazetted Assistant to the District Collector, the District Collector shall be the appellate authority.
