Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4E] [Entire Act]

State of Tamilnadu - Subsection

Section 4E(1) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(1)Against any decision of the authorised officer with respect to the levy of betterment contribution under this Act, an appeal shall lie to the prescribed authority and such authority may make such order in the case as it may think fit.