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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2)(e) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972

(e)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made therein;