Section 323 in Tamil Nadu District Municipalities Act, 1920
323. Limitation of time for appeal.
- In any case in which no time is prescribed by the foregoing provisions of this Act for the presentation of an appeal allowed thereunder, such appeal subject to the provisions of section 5 of the Indian Limitation Act, 1908 (Central Act IX of 1908), must [be presented -(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 municipal council, and(b)in other cases, within thirty days after the date of the receipt of the order or proceeding against which the appeal is made.]Power to Summon
