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 11] [Section 18] [Entire Act] State of Tamilnadu - Subsection Section 18(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (2)An order passed in execution under sub-section (1) shall not be subject to any appeal or revision.
