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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tamilnadu - Subsection

Section 150(1)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)prescribe the period within which and the authority to which an appeal may be preferred by any person aggrieved by any decision of the registration authority refusing to register any such carriage or animal and the procedure to be followed in presenting and disposing of any such appeal;