Section 9 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
9. Appeal.
(1)Any person aggrieved by an order made under this Act may, [within such period and in such manner and accompanied by such fee not exceeding two thousand rupees] [Substituted for the words 'within such period and in such manner' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 1997 (Tamil Nadu Act 27 of 1997) w.e.f. 10th May 1997.] as may be prescribed, appeal to such authority as the Government may, by notification, specified in this behalf.(2)In deciding the appeal, the authority specified under sub-section (1) shall follow such procedure as may be prescribed and the decision of such authority on such appeal shall be final and shall not be called in question in any Court of law.
