Section 410H(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)An appeal shall lie to the [Government] [Substituted for the words 'Standing Committee' by the Tamil Nadu Municipal Laws (Amendment) Act, 20 (Tamil Nadu Act 26 of 2000).] from an order of refusal to grant or renew a licence or cancelling or suspending a licence by the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] under this Chapter within thirty days from the date of receipt of the order.
