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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4)(c) in Tamil Nadu Local Bodies Ombudsman Act, 2014

(c)other remedies are available to the complainant and it would be more beneficial for the complainant to avail of such remedies in view of the circumstances of the case, he/she may reject the complaint after recording his/her findings stating the reason therefor, and communicate the same to the complainant.