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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(3)(b) in Tamil Nadu Panchayats Act, 1994

(b)Any person aggrieved by an order of the Inspector refusing to grant a certificate under clause (a) may, within six months from the date of communication of such order, institute a suit to establish the right claimed by him, and subject to the result of such suit, the Inspector's order shall be final.