Section 12 in The Tamil Nadu Acquisition of Hoardings Act, 1985
12. Appointment of Authorised Officers.
(1)The Government may appoint such number of officers as may be considered necessary and possessing such qualifications as may be prescribed, as Authorised Officers for the purposes of this Act.(2)The Authorised Officer shall carry out such functions and duties as may be assigned to him by the Government for carrying into effect the provisions of this Act.(3)Any person aggrieved by any order of the Authorised Officer under this Act may, within thirty days from the date of such order, prefer an appeal to the Government or any officer specially empowered by the Government in this behalf:Provided that the Government or the officer so empowered may entertain the appeal after the expiry of the said period of thirty days if they are, or he is, satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
