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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(v) in Rules Under the Tamil Nadu Additional Assessment and Additional Water Cess Act, 1963

(v)Every order of the appellate authority shall be in writing, and it shall be communicated to the appellant and the assessing I authority concerned.