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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011

(4)Any person aggrieved by an order made under sub-section (1) may, within sixty days from the date of receipt of that order, prefer an appeal before the appellate authority under sub-section (3) and such officer may, after making such enquiry, pass such orders thereon as he deems fit.