Section 12A in Tamil Nadu Survey and Boundaries Act, 1923
12A. Second Appeal.
(1)A second appeal shall lie to such authority as may be prescribed against the orders passed on appeal by the appellant authority under Section 11 and the provisions of the said Section 11 shall, so far as may be, apply to such appeal.(2)Every appeal under this section shall be preferred within sixty days from the date of service of notice under sub-section (1) of Section 11:Provided that the prescribed appellate authority may admit an appeal after the expiry of the said period on its being satisfied that the appellant had good and sufficient cause for not preferring the appeal within the said period.(3)No appeal under this section shall be admitted after the issue of the notification specified in Section 13.
