Section 322(1) in Tamil Nadu District Municipalities Act, 1920
(1)An appeal shall lie to the council from -(a)any notice issued or other action taken or proposed to be taken by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] -(i)[under section] [The words 'under section' were substituted for the words 'under sections' and the figures and word '246 or 247' were substituted for the figures '246, 247' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [131,139] [Omitted in respect of Municipalities and Third Grade Municipalities covered under Chennai Metropolitan Development Area by Tamil Nadu Act 28 of 1978.], 146,147,148,150,205 sub-section (1) and sub-section (3), 216 sub-section (3), 218 sub-section (1), 219 sub-section (1), 224 sub-section (1), 226,236, [246 or 247] [The words 'under section' were substituted for the words 'under section' and the figures and word '246 or 247' were substituted for the figures '246, 247' by section 3 of and the second schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).];(ii)under any by-law concerning house drainage and the connexion of house drains with municipal drains or house connexions with municipal water-supply or lighting mains; or(b)[ any refusal by the [executive authority] [Clauses (b) and (c) were substituted for original clauses (b), (c), (d) and (e) by section 131 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] to approve a building site under section 200; or](c)[ any order of the These words were substituted for [executive authority] [Clause (b) and (c) were substituted for original clause (b), (c), (d), and (e) by section 131 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] granting or refusing a licence or permission;](d)[ any order of the [executive authority] [Clauses (b) and (c) were substituted for original clauses (b), (c), (d) and (e) by section 131 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] made under section 321, sub-section (5), suspending or revoking a licence;] or(e)[ any other order of the [executive authority] [Original clauses (f) and (g) were re-lettered as clauses (d) and (e) respectively by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] that may be made appealable by rules under section 303.]
