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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(5)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(b)if there is no such law in force in that area such authority as may be specified by rule made in this behalf by the Government and such rules may provide the procedure that will be followed by that authority in determining the rent and also for appeals against the decision of such authority.