Section 366(1) in Chennai City Municipal Corporation Act, 1919
(1)An appeal shall lie to the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] from-(a)any notice issued or other action taken or proposed to be taken by the commissioner-(i)under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-E] [Inserted by Tamil Nadu Act X of 1936.], [***] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.], 186, 187, 188, 190, 244, 256(3), 258(1), 259(1), 264(1), 265, 266, 273, 282, 283, 284, 288, or 289;(ii)under any by-law concerning [***] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] lighting mains;(b)any refusal by the commissioner to approve a building site under section 237, to grant permission to construct or reconstruct a building under section 238 [or] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 250;(c)any refusal by the commissioner to grant a permission under [section] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-B] [Inserted by section 181(i)(b) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 181, [*] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.] or [288(3)] [Substituted for '288(2)' by section 181 (i)(b) by Act 28 of 1978.], [*] [The word 'or' was omitted by section 3(i) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).];(d)any refusal by the commissioner to grant a licence under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 282, 287, [*] [Omitted for the figure '290' by section 181(i)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 295, 299 or 304(2); [*] [Omitted by section 88(H) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961) but was re-inserted in the present form by Tamil Nadu Act 22 of 1971.](e)any order of the commissioner made under section 365, sub-section (4), suspending or revoking a licence;(f)any other order of the commissioner that may be made appealable by rules under section 347.
