Section 410H(1) in The Madurai City Municipal Corporation Act, 1971
(1)An appeal shall lie to the [Government] [Substituted for the word 'Standing Committee' by the Tamil Nadu Act 26 of 2000.] from an order of, refusal to grant or renew a licence or cancelling or suspending a licence by the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Act 26 of 2000.] under this Chapter within thirty days from the date of receipt of the order.
