Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(b) in Tamil Nadu Survey and Boundaries Act, 1923

(b)when he becomes aware that any such marks has been destroyed, injured, removed or altered, to report the fact to that proprietor of the estate and to the Collector or to such officer subordinate to the Collector as the District Collector may, from time to time, direct.