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

State of Tamilnadu - Subsection

Section 29(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(2)From every decision of a Rent Court, an appeal shall, within such time as may be prescribed, be to the Rent Tribunal whose decision shall be final, subject to revision, if any, under section 32.