Section 7(1) in Tamil Nadu Estates (Supplementary) Act, 1956
(1)Against any such decision of the Tribunal, the State Government, within six months from the date of decision, and any person aggrieved by such decision, within two months from the said date, may, appeal to a Special Appellate Tribunal, consisting of two Judges of the High Court nominated, from time to time, by the Chief Justice in that behalf, provided that the Special Appellate Tribunal may, in its discretion, allow further time not exceeding three months for the filing of such appeal.
