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[Cites 0, Cited by 5] [Section 10A(1)] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

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

(c)by the State Government if such decision or order was passed by the [appellate authority or the [Commissioner of Land Administration] [Substituted for the words 'by the Board of Revenue by section 4(iii) of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).]).