Section 8 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
8. Appeal.
(1)Any person aggrieved, by any decision at the Board may, within thirty days from the date of receipt of such decision, prefer an appeal to such authority as the Government may prescribe and such authority may, after such inquiry as it considers necessary and after giving the appellant an opportunity for representing his views in the matter, make such order, in relation thereto as it thinks fit.(2)The decision of the authority referred to in sub-section (1) shall be final.
