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[Cites 0, Cited by 0] [Section 169G] [Entire Act]

State of Tamilnadu - Subsection

Section 169G(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)The decision of the Taxation Appeals Tribunal shall be final and shall not be questioned in any Court of law:Provided that no such decision shall be made except after giving the person affected a reasonable opportunity of being heard.