Section 10A in Tamil Nadu Motor Vehicles Taxation Rules, 1974
10A. [ Appeal against the order of licensing officer. [Inserted by G.O. Ms. No. 506 Home (Transport I), dated the 20th March 1991 (SRO A 75/91).]
- Where any person is aggrieved by an order of the licensing officer, he may, within thirty days from the date of receipt of such an order appeal to the Deputy Transport commissioner of the zone concerned.]
