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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(2)(ii) in The Chennai City Tenants Protection Act, 1921

(ii)if such appeal lies to any other Court, or to the Chief Judge of the Presidency Small Cause Court, thirty days from the date of the order.]