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[Cites 0, Cited by 0] [Section 217DD(2)] [Section 217DD] [Entire Act]

State of Tamilnadu - Subsection

Section 217DD(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)On receipt of an appeal under this sub-section, the State Government shall, after giving the appellant an opportunity of being heard, pass such orders thereon as they deem fit.