Section 79 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
79. Appeal to the [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).].
(1)Against a decision of the Land Tribunal under section 11(3) or 77(2), the Government may, within sixty days from the date of the decision and any person aggrieved by such decision may, within thirty days from the date of the decision, appeal to the [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).]:Provided that the [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] may admit an appeal presented after the expiration of the said period if it is satisfied that the party concerned had sufficient cause for not presenting it within the said period.(2)The [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).], after giving the parties a reasonable opportunity of being heard, shall-(a)determine a case finally;(b)remand a case;(c)take additional evidence or require such evidence to be taken by the Land Tribunal.Explanation. - In this section and in section 78, "date of the decision" means the date on which such decision is communicated to the party concerned.
