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[Cites 0, Cited by 0] [Section 35(8)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(8)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)A person aggrieved by any of the orders of the Manager or the Tahsildar, as the case may be, may prefer a revision petition to the District Collector in whose jurisdiction the inam estate is situated.