Section 6 in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988
6. Appellate authority.
- The appellate authority shall be,-(a)in respect of the orders made by the competent authorities in relation to the villages in the [Chengalpattu district] [Now, the District Revenue Officers of the Kancheepuram and Thiruvallur districts.], the District Revenue Officer, Chengalpattu; and(b)in respect of the orders made by the Board, the Government.
