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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Survey and Boundaries Act, 1923

(2)Any person affected by a decision under sub-section may appeal to the prescribed officer, whose decision, with reasons therefore, shall be recorded in writing; and notice of such decision shall be given in the prescribed manner to the parties to the appeal shall be given in the prescribed manner to the parties to the appeal.