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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Resumption and Regrant of Inams Rules

(2)Such appeal shall be presented to the District Collector in person or by counsel and shall be accompanied-
(a)by an authenticated copy of the order appealed against; and
(b)by as many copies of the memorandum of appeal as are required for service on each of the persons and bodies mentioned in clause (b).