Section 54(3) in Tamil Nadu State Housing Board Act, 1961
(3)Any person aggrieved by the decision of the Board sanctioning a housing or improvement scheme may, within thirty days from the date of last publication in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] of the said scheme, appeal id the Government and the decision of the Government in such appeal shall be final and shall not be liable to be questioned in any court of law.
