Section 37(1)(b) in Tamil Nadu Panchayats Building Rules, 1997

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1)(b) in Tamil Nadu Panchayats Building Rules, 1997

(b)The Government, may either suo motu or on appeal against any orders of the authority empowered by them, pass such orders, as deemed fit, provided such an appeal is made within thirty days from the date of receipt of the order of the authority empowered by the Government:

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State of Tamilnadu - Subsection

Section 37(1)(b) in Tamil Nadu Panchayats Building Rules, 1997