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State of Tamilnadu - Section

Section 10 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

10. Procedure for Preferring Appeals.

- Every appeal shall be submitted through the head of the office, if any, to which the appellant belongs or belonged and through the authority from whose order the appeal is preferred. A copy of the appeal may, however, be sent direct to the appellate authority.