Section 15 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
15. Appeal.
- Any person aggrieved by the orders of the village panchayat or panchayat union council in accepting the bid under rule 13 may prefer an appeal to the Inspector within thirty days from the date of confirmation of the auction. The decision of the Inspector in the matter shall be final.
