Section 8 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
8. Appeal.
(1)Any person aggrieved by any decision of the Board may, within thirty days from the date of receipt of such decision, make an appeal to such authority as the Government may prescribe and such authority may, after such inquiry as it considers necessary and after giving the appellant an opportunity for representing his views in the matter, make such order in relation thereto as it thinks fit.(2)The order of the authority referred to in sub-section (1) shall be final.
