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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Tamilnadu - Subsection

Section 12A(2) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992

(2)In deciding the appeal, the authority specified under sub-section (1) shall follow such procedure as may be prescribed and the decision of such authority on such appeal shall be final and shall not be called in question in any court of law.]