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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(b) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under the 1960 Act merely on the ground that the said Act has been declared to be unconstitutional and void.