(1) Any person who is aggrieved by any decision of the Town Vending Committee with respect to issue of certificate of vending under section 6 or cancellation or suspension of certificate of vending under section 10 may prefer an appeal to the local authority in such form, within such period, and in such manner, as may be prescribed. (2) No appeal shall be disposed of by the local authority unless the appellant has been given an opportunity of hearing.Open in Lexace · Ask the AI about this section
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