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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(i) in The Tamil Nadu Board of Revenue Abolition Act, 1980

(i)any application, appeal, revision or other proceeding pending before the Board of Revenue or any Member of the Board of Revenue under any law for the time being in force on the date of the commencement of this Act shall stand transferred to the Government or the Appropriate Authority specified in the notification under sub-section (1) of section 4.