Section 109 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
109. Appeal against the decision of a Court.
- Where a case is decided by the Court against the interest of the market committee or Board, the market committee or Board, as the case may be, shall obtain the opinion of the concerned Law Officer as to the feasibility of filing an appeal in the higher forum, and(i)if the interest of the Government is not adversely affected and if they are not a party, shall take a decision on filing of appeal; and(ii)if the interest of the Government is adversely affected or if the Government are a party to the case, shall obtain orders of the Government as to whether an appeal shall be filed in the case.
