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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(1)Any person aggrieved by any order or decision of the Authority or an employee referred to in section 20 may file an appeal to the Government within a period of thirty days from the date on which such order or decision is communicated to him.