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] [Section 7] [Entire Act] State of Tamilnadu - Subsection Section 7(3) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 (3)An order under this section may also be made by an Appellate Court or by the High Court when exercising its powers of revision.
