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[Cites 0, Cited by 0] [Section 11(10)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(10)(c) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(c)Any person deeming himself aggrieved by any decision of the Special Officer under clause (a) may appeal to the High Court within three months from the date of such decision or within such further time as the High Court may grant.