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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(iii) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(iii)it is a repetition of a previous appeal, and is made to the same appellate authority by which such appeal has been decided, and ho new facts or circumstances are adduced which afford grounds for a reconsideration of the case; or