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[Cites 0, Cited by 47] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of such order, prefer an appeal in writing to the appellate authority having jurisdiction.