Section 23 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
23. Appeal.
(1)(a)The Government may, by general or special order notified in the [Tamil Nadu Government Gazette] [Substituted for the expression 'Fort St. George Gazette' by section 18 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).], confer on such officers and authorities as they think fit the powers of appellate authorities for the purpose of this Act, in such areas and in such classes of cases as may be specified in the order.(b)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of such order, prefer an appeal in writing to the appellate authority having jurisdiction.In computing the fifteen days aforesaid, the time taken to obtain a certified copy of the order appealed against shall be excluded.(2)On such appeal being preferred, the appellate authority may order stay of further proceedings in the matter pending decision on the appeal.(3)The appellate authority shall call for the records of the case from the Controller and after giving the parties an opportunity of being heard and, if necessary, after making such further inquiry as he thinks fit either personally or through the Controller, shall decide the appeal.Explanation. - The appellate authority may, while confirming the order of eviction passed by the Controller, grant an extension of time to the tenant for putting the landlord in possession of the building,(4)The decision of the appellate authority and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any Court of Law, except as provided in section 25.
