Section 45 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
45.
The [Joint Commissioner of Land Administration] [Substituted by G. O. Ms. No. 989, Home, dated the 4th May 1988.] shall be the appellate authority to which an appeal under section 5(7) [or section 9-A] [Inserted by G.O. Ms. No. 1941, Home, dated the 7th June 1961.] of the Act against the decision of the licensing authority shall be preferred. Such appeal shall be preferred within 30 days of the date of receipt of the order appealed against, [and during the said 30 days time, the licensing authority shall not give effect to the order of suspension or revocation:] [Added by G.O. Ms. No. 44, Home, dated the 7th January 1991.][Provided that the appellate authority may admit an appeal preferred within a period of two months after the expiry of the prescribed period of thirty days aforesaid, if sufficient cause is shown for not preferring the appeal within the prescribed period:] [Substituted by G. O. Ms. No. 2510, Home, dated the 19th August 1963.]Provided further that in computing the periods aforesaid, the time taken for obtaining a certified copy of the order appealed against shall be excluded:Provided also that, where an appeal is presented within the prescribed period of thirty days aforesaid, but is returned by the appellate authority for re-presentation in the prescribed manner; and if such appeal is re-presented in the manner prescribed and within the date, if any, specified by the appellate authority for the re-presentation of the appeal, the appeal so re-presented shall be deemed to have been presented within the prescribed time for the purpose of this rule.
