Section 3S in Tamil Nadu District Municipalities Act, 1920
3S. Alteration of classification of panchayat towns.
(1)The Governor may alter any classification notified under sub-section (1) of section 3-P, if in his opinion, the panchayat town satisfies or ceases to satisfy the conditions referred to in that sub-section.(2)Any decision made by the Governor under this section shall not be questioned in a Court of law.
