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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(b) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987

(b)in other cases, within six weeks of the receipt of the order, communicated under sub-section (7) of section 6, or within six months from the date of the order of the prescribed authority, which every period shall first expire.