Section 453(1) in The Madurai City Municipal Corporation Act, 1971
(1)An appeal shall lie to the standing committee or if no such committee has been constituted to the council from-(a)any notice issued or other action taken or proposed to be taken by the Commissioner-(i)under sections 161, 210, 218, 219, 220, 222, 223(2), 282, 296(3), 327(1), 328(1), 333(1), 334,338,343,353, 354 or 362;(ii)under any by-law concerning house drainage or the connection of house drains with municipal drains, or house connections, with municipal water-supply or lighting mains;(b)any refusal by the Commissioner to approve a building site under section 275 to grant permission to construct or re-construct building under section 276 or 290;(c)any refusal by the Commissioner to grant a permission under sections 158,213 or 331;(d)any refusal by the Commissioner to grant a licence under sections 352,360, 372,377 or 382(2);(e)any order of the Commissioner made under sub-section (4) of section 452 suspending or revoking a licence;(f)any other order of the Commissioner that may be made appealable by rules under section 431.
