Section 285H in Tamil Nadu District Municipalities Act, 1920
285H. Appeal.
(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.(2)The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.(3)On receipt of such appeal, the [State Government] [Inserted by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.
