Section 18 in Tamil Nadu Medical Registration Act, 1914
18. Appeal against the decision of Council.
- An appeal shall lie to the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] against every decision of the Council under section 13 or section 16. Such appeal shall be preferred within three months from the date of the Council's decision.
