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[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Tamilnadu - Subsection

Section 453(3) in The Madurai City Municipal Corporation Act, 1971

(3)The decision of the standing committee or the council or the officer specified under sub-section (2), as the case may be, on any such appeal shall, subject to the provisions of sub-sections (4) and (5), be final.