Section 29(2) in Tamil Nadu Panchayats Building Rules, 1997
(2)Any appeal against the orders of the Executive Authority under sub-rule (1) shall be made to the Collector of the Revenue District concerned within thirty days from the date of receipt of the such orders [***] [Omitted by G.O. Ms. No. 85, RD & PR (C2), dated the 27th July 2006.].
