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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(1)Any order passed by any officer, the Government or other authority or any decision of the Tribunal or the Special Appellate Tribunal under this Act in respect of matters to be determined for the purposes of this Act shall, subject only to any appeal or revision provided under this Act, be final.