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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(4) in Tamil Nadu Inams (Supplementary) Act, 1963

(4)The decision of the Settlement Officer or of the Tribunal or of the High Court, as the case may be, under this section shall be communicated to the Court or other authority which made the reference and, thereupon, such Court or authority shall proceed to dispose of the case.