Section 285H(1) in Tamil Nadu District Municipalities Act, 1920
(1)An appeal shall lie to the [State Government] [Substituted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] from an order of, refusal to grant or renew a licence or cancelling or suspending a licence [or refusing to give permission] [Inserted by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] by the [District Collector] [Substituted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] under this Chapter within thirty days from the date of receipt of the order.
