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[Cites 0, Cited by 0] [Section 217DD(2)] [Section 217DD] [Entire Act]

State of Tamilnadu - Subsection

Section 217DD(2)(a) in Tamil Nadu District Municipalities Act, 1920

(a)Any person aggrieved by an order of the executive authority under sub-section (1) may, within a period of sixty days from the date on which a copy of the order was communicated to him, prefer an appeal to the State Government in such form, in such manner and with such fee, as may be prescribed.