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[Cites 0, Cited by 0] [Section 3A(4)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(4)(a) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947

(a)Against any such decision of the Collector, an appeal shall lie to the Tribunal having jurisdiction over the village in which the land is situate within two months from the date of the decision: