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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

State of Tamilnadu - Subsection

Section 149(1)(c) in The Madurai City Municipal Corporation Act, 1971

(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 carnage or animal and the procedure to be followed in presenting and disposing of any such appeal;