Section 115A(9) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(9)Any person aggrieved by the decision of the licensing authority revoking the no objection certificate or the licence or granting or refusing to grant a fresh no objection certificate may appea 1 to the [Joint Commissioner of Land Administration.] [Substituted by G.O. Ms. 989, Home, dated 4th May 1988.] The rules in Part III shall apply to such appeals.
