Section 3A(4) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(4)(a)Against any such decision of the Collector, an appeal shall lie to the Tribunal having jurisdiction over the village in which the land is situate within two months from the date of the decision:Provided that the Tribunal may, within such further time not exceeding two months as it may, in its discretion allow, admit an appeal preferred after the period of two months aforesaid if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.(b)The decision of the Tribunal on the appeal shall be final and shall not be liable to be questioned in any Court of Law.
