Section 29 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
29. Appeal.
(1)Any person aggrieved by the order passed under section 28 may prefer appeal to the District Collector in such manner as may be prescribed, in this behalf, within fifteen days or within thirty days by submitting reasons for delay, if any, from the date of receipt of the order. The District Collector shall dispose of the appeal within thirty days from the date of preferring the appeal, after giving the parties a reasonable opportunity of being heard.(2)The decision of the District Collector in the appeal shall have the force of a decree of a civil court and shall be enforceable as such and the decretal amount shall be recovered as an arrear of land revenue.(3)Any person aggrieved by the order passed under sub-section (1) above may make an application to the Authority for appeal, in the manner as may be prescribed, within fifteen days or within thirty days by submitting reasons for delay, if any, from the date of receipt of the order. The Authority shall dispose of the appeal within thirty days from the date of making the application after giving the parties a reasonable opportunity of being heard and the decision of the Authority shall be final:Provided that the purchaser and contract farming producer, while making an application for appeal shall have to deposit with the Authority, an amount equal to twenty per cent and ten per cent, respectively, of the amount as decided by the Dispute Settlement Committee under section 28. If the Authority dismisses the appeal, the Authority shall forthwith transfer the twenty per cent or ten per cent, as the case may be, deposited with it and the balance amount be paid by the petitioner within fifteen days to the beneficiary, and if not complied with, it shall be recovered as an arrear of land revenue.(4)The decision of the Authority in the appeal shall have the force of a decree of a civil court and shall be enforceable as such and the decretal amount shall be recovered as an arrear of land revenue.
