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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Land Encroachment Act, 1905

(2)No application for revision shall be preferred under sub-section (1) of section 10-A after the expiration of thirty days from the date on which the decision or order sought to be revised was received by the applicant.