Section 30 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
30. Appeal against order refusing permission.
- Any person aggrieved by an order of the prescribed authority, refusing to grant the permission under sub -section (4) of Section 5 or under sub-section (3) of section 29 may, within such time as may be prescribed, prefer an appeal to the Government and the Government may, after hearing the appellant, decide such appeal and their decision shall be final.
