Section 35 in Tamil Nadu Land Improvement Schemes Act, 1959
35. Appeals.
(1)Any person aggrieved by an order awarding compensation under section 6 or by an order under sub-section (3) of section 26 may appeal to the Commissioner of Land Reforms within such period and in such manner as may be prescribed.(2)Any person aggrieved by an order under section 28, section 31, section 32 or sub-section (2) of section 34 may appeal to the Government within such period and in such manner as may be prescribed.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] or the Government, as the case may be, may admit an appeal preferred after the period specified therein, if the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] is or the Government are satisfied that the appellant had sufficient cause for not preferring the appeal within that period.(4)The order of the Commissioner of Land Reforms or the Government, as the case may be, on such appeal and where no appeal is preferred, the order which has not been appealed against, shall be final and shall not be called in question in any Court of Law.
