Section 366 in Chennai City Municipal Corporation Act, 1919
366. Appeals from commissioner to [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.].
(1)An appeal shall lie to the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] from-(a)any notice issued or other action taken or proposed to be taken by the commissioner-(i)under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-E] [Inserted by Tamil Nadu Act X of 1936.], [***] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.], 186, 187, 188, 190, 244, 256(3), 258(1), 259(1), 264(1), 265, 266, 273, 282, 283, 284, 288, or 289;(ii)under any by-law concerning [***] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] lighting mains;(b)any refusal by the commissioner to approve a building site under section 237, to grant permission to construct or reconstruct a building under section 238 [or] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 250;(c)any refusal by the commissioner to grant a permission under [section] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-B] [Inserted by section 181(i)(b) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 181, [*] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.] or [288(3)] [Substituted for '288(2)' by section 181 (i)(b) by Act 28 of 1978.], [*] [The word 'or' was omitted by section 3(i) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).];(d)any refusal by the commissioner to grant a licence under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 282, 287, [*] [Omitted for the figure '290' by section 181(i)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 295, 299 or 304(2); [*] [Omitted by section 88(H) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961) but was re-inserted in the present form by Tamil Nadu Act 22 of 1971.](e)any order of the commissioner made under section 365, sub-section (4), suspending or revoking a licence;(f)any other order of the commissioner that may be made appealable by rules under section 347.(2)[ (a) If, on any such appeal, the standing committee reverses or substantially modifies any action taken or proposed to be taken by the commissioner or any order passed by him, then, the commissioner may, within one month from the date of such decision, refer the matter to the council, and pending the decision of the council on such reference, the commissioner shall not be bound to give effect to the decision of the standing committee.] [Substituted by Tamil Nadu Act 56 of 1961.](b)The decision of the standing committee or where the matter has been referred to the council under clause (a), the decision of the council shall be final.
