Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 7 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

7. Revision.

- Any person aggrieved by the order of the appellate authority under rule 6 shall make a revision petition to the Government in Municipal Administration and Water Supply Department within a period of thirty days from the date of receipt of the order. The decision or order of the revisionary authority shall be final.