Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(1)Every appeal which is not withheld under these by-laws shall be forwarded to the appellate authority by the authority from whose order the appeal is preferred with an expression of opinion.