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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(2)(d) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(d)the time within which appeals and applications for revision may be presented under this Act, in cases for which no specific provision in that behalf has been made herein;