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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(5) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(5)The decision of the Dispute Settlement Committee under sub-section (3), shall have the force of a decree of a civil court and shall be enforceable as such, and the decretal amount shall be recovered as an arrear of land revenue.