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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(2)(d) in Tamil Nadu Panchayats Act, 1994

(d)When an order is issued under clause (a) or (b), the Village Panchayat concerned may, within three months of the service of the order, appeal against it to the Collector and the Collector may confirm, modify or reverse the order.