Section 11 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
11. Appeals from awards in respect of compensation.
- Any person aggrieved by an award of the arbitrator made under section 8 may, within thirty days from the date of such award, prefer an appeal to the High Court :Provided that the High Court may entertain he appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing he appeal in time.
