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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(3)A copy of the final order of the Tribunal shall be communicated to the appellant, respondent, the District Munsif and the Settlement Officer against whose order the appeal has been filed and the Tahsildar of the taluk.