Section 23(1) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(1)(a)The Government may, by general or special order notified in the [Tamil Nadu Government Gazette] [Substituted for the expression 'Fort St. George Gazette' by section 18 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).], confer on such officers and authorities as they think fit the powers of appellate authorities for the purpose of this Act, in such areas and in such classes of cases as may be specified in the order.(b)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of such order, prefer an appeal in writing to the appellate authority having jurisdiction.In computing the fifteen days aforesaid, the time taken to obtain a certified copy of the order appealed against shall be excluded.
