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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(1)Every appeal or revision petition under the Act or these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to be revised.