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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(2)A list of appeals withheld under rule 18, with the reason for withholding them, shall be forwarded half-yearly by the withholding authority to the appellate authority.