Section 20(2) in Tamil Nadu Urban Land Tax Act, 1966
(2)[The Director] [The word 'Commissioner' was substituted by 'Director' by Act No. 54 of 1986.] may, if he objects to any order passed by the Assistant Commissioner under section 10 or 11, direct the Urban Land Tax Officer concerned to appeal to the Tribunal against such order, and such appeal may be filed within sixty days from the date of the receipt of the copy of the order by [the Director] [The word 'Commissioner' was substituted by 'the Director' by Act No. 54 of 1986.].
