Section 128 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
128.
Any person aggrieved by the decision of the licensing authority approving or refusing to approve the transfer or assignment of a licence, may appeal to the [Joint Commissioner of Land Administration.] [Substituted by G. O. Ms. No. 989. Home, dated 4th May 1988.] The rules in Part III shall apply to such appeals.
