Section 453(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)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 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 is made.
