Section 15(1) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(1)Any person aggrieved by -(a)any order or decision of the nuclear installation local authority under this Act; or(b)any direction issued under section 14,may appeal to the District Collector within such time and in such manner as may be prescribed:Provided that the District Collector may, in his discretion, allow further time not exceeding one month for the filing of such appeal, if he is satisfied that the appellant had sufficient cause for not filing the appeal in time.
