Section 453 in The Coimbatore City Municipal Corporation Act, 1981
453. Limitation of time for appeal.
(1)In any case in which no time is laid down in the foregoing provisions of this Act, for the presentation of an appeal allowed thereunder, such appeal shall be presented,-(a)where the appeal is against an order granting a licence or permission, within thirty days after the date of the publication of the order on the notice board of the corporation; and(b)in other cases within thirty days after the date of the receipt of the order or proceeding against which the appeal is made.(2)The provisions of section 5 of the Limitations Act, 1963 (Central Act 36 of 1963), shall, so far as may be, apply to any such appeal.Power to Summons
