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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2)(d) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(d)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made therein;