Section 78(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Against any decision of the authorized officer under section 9(2)(b), 10(3), (4), (5), 16(3)(a)(iii), 20,22,50(4), 51(1), (2), 52,61(3)(b) or 102(2)(b), the Government may, within ninety days from the date of the decision, and any person aggrieved by such decision, may, [within thirty days] [Substituted for the words 'within sixty days' by section 3(5)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] from the date of such decision, appeal to the Land Tribunal.
