Section 9(4) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(4)Where the licence in respect of a hostel, lodging house or home for women and children is cancelled or suspended under sub-section (1) or sub-section (2), as the case may be, such hostel, lodging house or home for women and children shall cease to function -(a)where an appeal has not been preferred under section 10 against the order of cancellation or suspension, immediately on the expiration of the period prescribed for such appeal;(b)where such appeal has been preferred but the order of cancellation or suspension is upheld, from the date of the appellate order.
