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[Cites 0, Cited by 0] [Section 4E] [Entire Act]

State of Tamilnadu - Subsection

Section 4E(2) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(2)Any decision of the authorized officer with respect to the levy of contribution under this Act shall, subject to the right of appeal provided in sub-section (1), be final, shall be binding on a 11 persons having interest in the land and shall not be liable to be questioned in a Court of law.]