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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in The Tamil Nadu Village Servants (Classification, Control and Appeal) Rules, 1983

(4)An application for revision under this rule shall be made by the person aggrieved within two months from the date of receipt of the order sought to be revised:Provided that it shall be open to the revisionary authority to entertain a revision petition beyond time on being satisfied that the delay is due to just and sufficient cause.