Section 8 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
8. Appeal.
(1)Against any final order passed by a Conciliation Officer under section 6, an appeal shall lie to the Revenue Court within such time as may be prescribed and the decision of the Revenue Court on such appeal shall, subject to the provisions of section 9, be final.(2)The Revenue Court shall have no power to stay the operation of the order of the Conciliation Officer pending the disposal of the appeal.
