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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(2)Any person aggrieved by an order of the competent authority made under sub-section (1) may prefer an appeal against the order to the Tribunal having jurisdiction over the area in which the building is situated within the period specified in the order for the demolition or modification of the construction to which it relates.