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 41] [Entire Act] State of Tamilnadu - Subsection Section 41(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (4)The decision of the Special Appellate Tribunal and subject to such decision, the decision of the Tribunal shall be final.
