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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in The Tamil Nadu Village Servants Service Rules, 1980

(3)The decision of the Revenue Divisional Officer on an appeal under sub-rule (1) shall, subject to the provisions of rule 10, be final:Provided that no order prejudicial to any person shall be passed unless such person has been given a reasonable opportunity of making his representation against such order.