Section 71(1)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(1)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(iii)refusing a licence under section 51, may within thirty days from the date of communication of such decision, determination, levy or notice prefer an appeal to the Tribunal.

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State of Tamilnadu - Subsection

Section 71(1)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978