Section 10(3) in Tamil Nadu Places of Public Resort Act, 1888
(3)In a municipal town, the appeal shall lie to the Municipal Council, and in every other local area to the [Revenue Divisional Officer or if the original order was made by a Revenue Divisional Officer to the Collector of the district.] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).]
