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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Tamilnadu - Subsection

Section 25A(1)(e) in Tamil Nadu Agriculturists Relief Act, 1938

(e)An order under [section 23, section 23-A [(section 23-B or section 23-C)] [These words, figures and letters were substituted by section 8 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1950 (Tamil Nadu Act XXIV of 1950) for the xvords, figures and letter 'section 23 or section 23-A', the words 'or section 23-A' having been inserted by Tamil Nadu Act XXIII of 1948, section 15(ii).] setting aside or refusing to set aside any sale or foreclosure of immovable property;