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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(3) in Tamil Nadu State Housing Board Act, 1961

(3)Any award of the Tribunal referred to in sub-section (1) shall, subject to sub-section (2), and any decision of the Tribunal on any matter referred to it under this Act shall be final and shall not be liable to be questioned in any court of law.