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State of Tamilnadu - Section

Section 17 in Malabar Tenancy Act, 1929

17. Appeals against orders of Rent Courts.

- Any person aggrieved by any order passed by the Rent Court under section 16 may appeal against the order within such time as may be prescribed, to the Subordinate Judge or the Principal Subordinate Judge, as the case may be, of the Subordinate Judge's Court having jurisdiction over the area in which the holding is situate. He shall hear the appeal as a persona designata and his decision thereon shall be final.