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[Cites 0, Cited by 0] [Section 454(1)] [Section 454] [Entire Act]

State of Tamilnadu - Subsection

Section 454(1)(a) in The Madurai City Municipal Corporation Act, 1971

(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