Section 5 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
5. Appeal.
(1)Any person aggrieved by [the decision or order of the authorised officer under section 3-A or section 3-B or section 4 or section 15-A] may, within such period as may be prescribed, appeal to the District Collector or such officer as may be specified by the Government in this behalf.(2)In deciding the appeal under sub-section (1), the District Collector or the officer referred to in sub-section (1) shall follow such procedure as may be prescribed.
