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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(e) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(e)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made herein;