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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xli) in Tamil Nadu Panchayats Act, 1994

(xli)as to appeals against orders (including orders granting or refusing licences or permissions) passed under this Act and the time within which appeals whether allowed by this Act or by rules or otherwise should be presented;