Section 41(1) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(1)Any person aggrieved by any order, decision or direction of the competent authority under1 [section 29 or under any other provision] [Substituted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Act, 1986 (Tamil Nadu Act 1 of 1987).] (other than section 34) of this Act may prefer an appeal against such order, decision or direction, to such authority or officer as may be prescribed; and different such authorities or officers may be prescribed for different classes of private schools.
