Section 152(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Any person aggrieved by-(a)any decision or award passed or order made or proceedings taken under sub-section (1) of section 87, sub-section (2), sub-section (3) or sub-section (4) of section 90, section 118, section 119, section 143, section 144 or section 167; or(b)any award of an Arbitrator or Arbitrators under sub-section (2) or subsection (3) of section 90; or(c)any award of an Arbitrator under section 100, may appeal to the Tribunal:Provided that nothing contained in clause (a) or clause (b) of this sub-section shall apply to-(i)any decision, order or award under sub-section (2), sub-section (3) or sub-section (4) of section 90 in respect of any matter relating to, or in connection with, the constitution of a board including any election thereto; or(ii)any decision, order or award under sub-section (2), sub-section (3) or sub-section (4) of section 90 in respect of any matter relating to, or in connection with, any matter not being a money claim;(iii)any order of transfer, reference, withdrawal or re-transfer of a dispute under sub-section (2) or sub-section (3) of section 90.
