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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(g) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(g)the manner of communicating to the party concerned every decision or order in any proceeding against which an appeal or revision is provided for by this Act.