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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(d) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(d)to cancel or revise any of the orders, acts or proceedings of the Director or of any District Collector, including those passed, done or taken in the exercise of revisional powers.