Section 11B(1) in Tamil Nadu Pawnbrokers Rules, 1943
(1)The appellate authority for the purpose of subsection (3-A) of section 4 and sub-section (3) of section 14-A shall be the Revenue Divisional Officer, Assistant Collector or Sub-Collector, as the case may be, having jurisdiction over the place of business of the pawnbroker. Where there is no Revenue Divisional Officer, Assistant Collector or Sub-Collector, the Personal Assistant (General) to the District Collector shall be the appellate authority.
