Section 379(4) in Chennai City Municipal Corporation Act, 1919
(4)If such owner or occupier is dissatisfied with the amount of compensation paid to him by the commissioner, he may appeal to the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] whose decision shall be final.[Power to Enforce Licensing Provisions] [Inserted by section 194 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
