Section 9 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
9. Appeals from orders of requisitioning.
(1)Any person aggrieved by an order of requisition jade by the competent authority under section 3 may, fifteen days from the date of the service of the order, appeal to the Government:Provided that the Government may entertain the appeal expiry of the said period of fifteen days, if they are satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the Government may, after calling for a report from the competent authority and giving an opportunity to the parties of being heard and after making such further enquiry, if any, as may be necessary, pass such orders as they think fit and the orders of the Government shall be final.(3)Where an appeal is preferred under sub-section (1), the Government may stay the enforcement of the order of the competent authority for such period and on such conditions as they think fit.
