Section 45 in Tamil Nadu Societies Registration Act, 1975
45. Appeals.
(1)Any person aggrieved by an order-(a)refusing to register a society or any amendment of the memorandum or by-laws of a society ; or(b)cancelling the registration of a registered society; or(c)made under sub-section(4) of section 36- may appeal, if such order is that of-(i)the Inspector-General of Registration, to the Government ; or(ii)any other person, to the Inspector-General of Registration.(2)Any person aggrieved by any order made by a liquidator may appeal to the court.(3)Save as expressly provided in this Act, orders made under this Act shall be final and conclusive.Explanation. - for the purposes of sub-sections(1) and (2)," person aggrieved " includes a registered society.
