Section 217L in Tamil Nadu District Municipalities Act, 1920
217L. Revision by High Court.
(1)Any person aggrieved by an order of the State Government under section 217-K may, within a period of sixty days from the date on which a copy of the order was communicated to him, file an application for revision of such order to the High Court:Provided that the High Court may, within a further period of thirty days, entertain an application made after the said period of sixty days, if it is satisfied that the petitioner had sufficient cause for not making the application within the said period of sixty days.(2)The application shall be in the prescribed form, shall be verified in the prescribed manner and shall be accompanied by such fee as may be prescribed.(3)In disposing the application for revision, the High Court may confirm, cancel or vary such order:Provided that no order prejudicial to any party shall be passed unless such party has been given an opportunity of being heard.(4)Every order passed under this section shall be final.
