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

State of Tamilnadu - Subsection

Section 8(2) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963

(2)The appeal shall be presented within a period of sixty days from the date of the service of the order of assessment or within such further time not exceeding ninety days as the appellate officer or authority referred to in sub-section (1) may, in his or its discretion, allow.