Section 36(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(4)[ Any person aggrieved by the orders of the licensing authority granting or refusing to grant a no objection certificate, may appeal to the Commissioner Land Administration. The rules in Part III shall apply to such appeals.] [Inserted by G.O. Ms. No. 451, Home, dated the 24th February 1986.]Part-II(B)Approval of Plan of Building
