Section 12 in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
12. Appeal against the order refusing to give permission or cancellation of permission for the erection of digital banners or placards.
- An appeal against the refusal of permission or cancellation of permission by the Collector, for erection of digital banners or placards, shall be made to the State Government in Form IV within thirty days from the date of receipt of the order of such refusal or cancellation. An Appeal shall be accompanied by a fee of Rs. 500/ - (Rupees five hundred only) and the grounds of Appeal. Such Appeal shall be disposed of within a period of thirty days from the date of its receipt. The orders of the Government on such Appeal shall be final.
