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[Cites 0, Cited by 3] [Section 10A(1)] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(1)(b) in Tamil Nadu Land Encroachment Act, 1905

(b)by the [Commissioner of Land Administration] [Substituted for the word 'Board of Revenue' by section 3 of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).] if such decision or order was passed by any officer [other than the appellate authority] [Added by section 4(ii) section 3 of the Tamil Nadu Act 1 of 1996.];