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State of Tamilnadu - Section

Section 6 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979

6. Appeal against order of amount determined.

- Any person, who does not agree to the amount determined by the prescribed authority under sub-section (3) of section 7 of the Act, may prefer an appeal to the Court within a period of six weeks from the date of receipt of the copy of the order of the prescribed authority.