Section 367 in Chennai City Municipal Corporation Act, 1919
367. Limitation of time for appeal.
- In any case in which no time is laid down in the foregoing provisions of this Act, for the presentation of an appeal allowed thereunder, such appeal shall, subject to the provisions of section 5 of the [Indian Limitation Act, 1908] [This Act was repealed and re-enacted as the Limitation Act, 1964.], be presented-(a)where the appeal is against an order granting a licence or permission, within thirty days after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 corporation, and(b)in other cases within thirty days after the date of the receipt of the order or proceeding against which the appeal in made.[Power to Summon] [Substituted by section 182 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
