Section 79 in Tamil Nadu Town and Country Planning Act, 1971
79. Appeal to the prescribed authority.
(1)Any person aggrieved by any decision or order of the planning authority under section 49 or sub-section (1) of section 54 may appeal to the prescribed authority.(2)An appeal under sub-section (1) shall be preferred within two months from the date on which the decision or order was communicated to him in the manner prescribed, but the prescribed authority may admit an appeal preferred after the said period of two months if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period.(3)In disposing of an appeal, the prescribed authority may, after giving the parties an opportunity of making their representations, pass such order thereon as the prescribed authority may deem fit.(4)The decision or order of he prescribed authority on such appeal shall be final.(5)The prescribed authority may pass such interlocutory orders pending the decision on such appeal as the prescribed authority may deem fit.(6)The prescribed authority may award costs in proceedings under this section to be paid either out of the Fund Account or by such party to such appeal as the prescribed authority may deem fit.
