Section 3(2) in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978
(2)(a)If a debtor disputes his liability to pay the whole or part of the dues specified in the bill referred to in sub-section (1), he may, within such time as may be prescribed, prefer an appeal to the appellate authority to be specified by the Board.(b)The appellate authority shall, while deciding the appeal, follow such procedure as may be prescribed by rules.(c)The dues as determined by the appellate authority in the case of an appeal under this sub-section shall be paid by such date as may be specified by the appellate authority.
