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[Cites 0, Cited by 0] [Section 3P] [Entire Act]

State of Tamilnadu - Subsection

Section 3P(4) in Tamil Nadu District Municipalities Act, 1920

(4)Any rate-payer or inhabitant of such area or any town panchayat concerned may, if he or it objects to any notification under sub-section (1) or subsection (3), appeal to the High Court within such period as may be prescribed.