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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Tamil Nadu Land Improvement Schemes Act, 1959

(1)Any person aggrieved by an order awarding compensation under section 6 or by an order under sub-section (3) of section 26 may appeal to the Commissioner of Land Reforms within such period and in such manner as may be prescribed.