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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(c) in Tamil Nadu Inams (Assessment) Act, 1956

(c)The decision of the District Collector under clause (b) and in cases where no appeal has been preferred the decision of the Collector under clause (a) shall, subject to the provisions of this Act, be final and shall not be liable to be questioned in any Court of law.