Section 5(2) in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
(2)Any person aggrieved by the decision of the District Collector under rule 4 or sub-rule (2) of rule 7 shall file an appeal, in writing, to the Government within sixty days from the date of receipt of such decision and the orders of the Government on the appeal shall be final.
