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[Cites 0, Cited by 11] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(c) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(c)to cancel or revise any of the orders, acts or proceedings of any Settlement Officer other than those in respect of which an appeal lies to the Tribunal or of any managers; and