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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(4) in Tamil Nadu Land Improvement Schemes Act, 1959

(4)The order of the Commissioner of Land Reforms or the Government, as the case may be, on such appeal and where no appeal is preferred, the order which has not been appealed against, shall be final and shall not be called in question in any Court of Law.