Section 452(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)An appeal shall lie to the standing committee or if no such committee has been constituted to the council from-(a)any notice issued or other action taken or proposed to be taken by the Commissioner-(i)under sections 162, 210, 218, 219, 220, 222, 223(2), 282, 296(3), 327(1), 328(1), 333(1), 334, 338, 343, 353, 354 or 362;(ii)under any by-law concerning house drainage or the connection of house drains with municipal drains, or house connections, with municipal water-supply or lighting mains;(b)any refusal by the Commissioner to approve a building site under section 275 to grant permission to construct or reconstruct building under section 276 or 290;(c)any refusal by the Commissioner to grant a permission under sections 159,213 or 331;(d)any refusal by the Commissioner to grant a licence under sections 352,360,372,377 or 382(2);(e)any order of the Commissioner made under sub-section (4) of section 451 suspending or revoking a licence;(f)any other order of the Commissioner that may be made appealable by rules under section 430.
