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[Cites 0, Cited by 8] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(4)The decision of the appellate authority and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any Court of Law, except as provided in section 25.