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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(1)Every appeal or revision petition under the Act or these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to fee revised.