Section 13(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)Any person aggrieved by an order of the licensing authority [granting or refusing to grant or renew a licence] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act, 1994 (Tamil Nadu Act 12 of 1994).] or an order of revocation or suspension of a licence or a decision refusing to approve any transfer or assignment of a licence under this Act may, within such time and, on payment of such fee as may be prescribed, appeal to the Commissioner for Land Administration or to such other authority as the Government may specify in this behalf. The Commissioner for Land Administration or such authority may make such orders as it may think fit.
