Section 48 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
48. Appeal.
(1)An appeal under sub-section (2) of section 9 or under sub-section (3) of section 24 of the Act shall be in Form XVI.(2)(a)Any person aggrieved by any order or decision of the Director under any of these rules may appeal to the Government.(b)An appeal under clause (a) shall be in Form XVI.(3)The appeal referred to in sub-rule (1) or sub-rule (2) shall be preferred within one month from the date of the receipt by the appellant of the order appealed against:Provided that the Government may, in their discretion, allow further time not exceeding one month for preferring any such appeal, if they are satisfied that the appellant had sufficient cause for not preferring the appeal in time.(4)Every appeal referred to in sub-rule (1) or sub-rule (2) shall be accompanied by a certified copy of the order or decision appealed against.
