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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2) in Tamil Nadu Urban Land Tax Act, 1966

(2)In any case in which an order of assessment is passed ex parte under this Act, the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), shall apply in relation to such order as it applied in relation to a decree passed ex parte by a court.