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 29] [Entire Act] State of Tamilnadu - Subsection Section 29(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (4)A copy of every order passed under sub-section (1) shall be communicated to the janmi and also to every applicant under sub-section (2).
