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[Cites 0, Cited by 0] [Section 198G] [Entire Act]

State of Tamilnadu - Subsection

Section 198G(2) in Tamil Nadu Panchayats Act, 1994

(2)The decision of the authority referred to in sub-section (1) shall be final and shall not be questioned in any Court of law:Provided that no such decision shall be made except after giving the person affected a reasonable opportunity of being heard.