Section 326H in Chennai City Municipal Corporation Act, 1919
326H. [ Appeal. [Inserted by Tamil Nadu Act 51 of 1998.]
(1)An appeal shall lie to the [State Government] from an order of refusal to grant or renew a licence or cancelling or suspending a licence [or refusing to give permission] [Inserted by T.N. Act 2 of 2011 (w.e.f. 16.11.2011).] by the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] under this Chapter within thirty days from the date of receipt of the order.(2)The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.(3)On receipt of such appeal, the [State Government] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such order as it deems fit.]
