Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Tamilnadu - Section Section 6 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 6. Right to receive amount. - Every person having any interest in any land acquired under this Act shall be entitled to receive and be paid an amount as hereinafter provided.
