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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(d) in Tamil Nadu Panchayats Act, 1994

(d)Any person aggrieved by an order of the Village Panchayat or Panchayat Union Council under clauses (a), (b) or (c) may appeal against such order to the Inspector who may, if he thinks fit, suspend the execution of the order pending the disposal of the appeal.