Section 33 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
33. Appeal.
(1)Any person aggrieved by an order made by the competent authority under this Act, not being an order under section 12 or an order under sub-section (1) of section 29, may, within thirty days of the date on which the order is communicated to Mm, prefer an appeal to such authority as may be prescribed (hereafter in this section referred to as the appellate authority):Provided that the appellate authority may entertain the 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 the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant an opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.(3)Every order passed by the appellate authority under this section shall be final.
