Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tamilnadu - Subsection Section 11(5) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971 (5)Any person aggrieved by an order of the Director, may file an appeal to the Government and the decision of the Government thereon shall be final.
