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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(a) in Tamil Nadu Survey and Boundaries Act, 1923

(a)An appeal under Section 11 shall be preferred within (one month) from the date of service of notice under Section 9 or 10 provided that the time taken to obtain a copy of the decision and of the map shall not be included in the period of (one month) allowed for appeal.