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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu State Housing Board Act, 1961

(2)Any officer or servant of the Board who is aggrieved by an order passed under sub-section (1) may, within two months from the date of receipt by him of such order, appeal-
(a)to the Board, if the order was passed by the Chairman; and
(b)to the Government, if the order was passed by the Board.