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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Inams (Supplementary) Act, 1963

(2)Notwithstanding any reference made to the Settlement Officer under subsection (1), the Court or other authority which made the reference may pass such interim orders in respect of the suit, appeal or other proceeding as are allowed by law.