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 32] [Entire Act] State of Tamilnadu - Subsection Section 32(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 (2)Any person requiring a decision under section 40 shall apply to the Assistant Settlement Officer in Form No. 21.
