Section 12A in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
12A. [ Appeal. [Substituted by Tamil Nadu Act 46 of 1996]
(1)Any person aggrieved by an order made by the authority prescribed under sub-section (1) of section II may, within such period and in such manner as may be prescribed, appeal to such authority as may be specified by the Government in this behalf.(2)In deciding the appeal, the authority specified under sub-section (1) shall follow such procedure as may be prescribed and the decision of such authority on such appeal shall be final and shall not be called in question in any court of law.]
