Section 24(c) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
(c)Any person who is aggrieved by the decision of the village panchayat under clauses (a) or (b) may prefer a petition of revision within thirty days after receipt of orders of the village panchayat to the Inspector. The Inspector shall pass orders on such revision petition on the merits of the claims within a reasonable time and such orders of the Inspector shall be final.
