Section 78 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
78. Appeal to Land Tribunal.
(1)Against any decision of the authorized officer under section 9(2)(b), 10(3), (4), (5), 16(3)(a)(iii), 20,22,50(4), 51(1), (2), 52,61(3)(b) or 102(2)(b), the Government may, within ninety days from the date of the decision, and any person aggrieved by such decision, may, [within thirty days] [Substituted for the words 'within sixty days' by section 3(5)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] from the date of such decision, appeal to the Land Tribunal.(2)The Land Tribunal may admit an appeal presented after the expiration of the period mentioned in sub-section (1), [but not exceeding thirty days] [Inserted by section 3(15)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Lind) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).], if it is satisfied that the party concerned had sufficient cause for not presenting it within the said period.(3)On receipt of an appeal under sub-section (1), the Land Tribunal, after giving the parties a reasonable opportunity of being heard, shall-(a)determine a case finally;(b)remand a case;(c)take additional evidence or require such evidence to be taken by the authorized officer.
