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] [Section 18] [Entire Act] State of Tamilnadu - Subsection Section 18(5) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965 (5)The petition shall then be posted for orders before the Judges nominated for the purpose under sub-section (1) of section 32.
