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[Cites 0, Cited by 0] [Section 283A] [Entire Act]

State of Tamilnadu - Subsection

Section 283A(6) in The Coimbatore City Municipal Corporation Act, 1981

(6)Any person aggrieved by any order passed under sub-section (1) by any officer or authority may prefer an appeal to the Government within thirty days from the date of receipt of the order.