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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(5)(ii) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(ii)as empowering the appropriate officer or authority to re-open any decision made under section 12.