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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(4) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(4)The decision of the Authority in the appeal shall have the force of a decree of a civil court and shall be enforceable as such and the decretal amount shall be recovered as an arrear of land revenue.