Section 124I in Tamil Nadu District Municipalities Act, 1920
124I. Appeal.
(1)Any person or employer aggrieved by any order or decision of the executive authority in relation to tire payment of tax (including penalty, fee and interest) may, within such time as may be prescribed appeal to the Taxation Appeals Committee.(2)The decision of the Taxation Appeals Committee shall be final and shall not be questioned in any Court of law:Provided that no such decision shall be made except after giving the person affected a reasonable opportunity of being heard.
