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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in The Tamil Nadu Aquaculture (Regulation) Act, 1995

(3)In disposing the application for revision, the High Court may confirm, cancel or vary such order:Provided that no order prejudicial to any party shall be passed unless such party has been given an opportunity of being heard.