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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000

(2)Any person aggrieved by the decision may file an appeal to the Inspector within thirty days of the receipt of the communication from the executive authority or the commissioner, as the case may be, and the decision of the Inspector thereon shall be final.