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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(2) in Tamil Nadu State Housing Board Act, 1961

(2)On receipt of an appeal under sub-section (1) the Government may, after calling for a report from the competent authority and after making such further inquiry, if any, as may be necessary, pass such orders as they think fit and the order of the Government shall be final.