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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant an opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.