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 0] [Entire Act] State of Tamilnadu - Section Section 24 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965 24. Form in which claim should be made. - Every person making a claim to, or enforceable against any amount held in deposit by the District Court shall apply in Form No. 12.
