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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4) in The Tamil Nadu State Agricultural Council Act, 2009

(4)The register so prepared shall thereafter be published in such manner as may be prescribed. Any person aggrieved by any entry in the register as so published may, within sixty days; from the date of such publication, appeal to an authority appointed by the Government in this behalf by notification.