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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Estates (Supplementary) Act, 1956

(2)Such application -
(a)against the decision of a Settlement Officer shall lie to the appropriate Tribunal and be dealt with under section 6;
(b)in other cases, shall lie to the Special Appellate Tribunal constituted under section 7 and be dealt with as an appeal under the said section.