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State of Tamilnadu - Section

Section 6 in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

6. Appeals.

- An appeal shall lie from an order made by a Court under section 5, as if such an order relates to the.execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908 (Central Act V of 1908).