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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(7) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(7)Any person deeming himself aggrieved by any decision of the Tribunal may appeal to the Special Appellate Tribunal constituted under section 46 and the provisions of that section shall apply mutatis mutandis in respect of such appeals.