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 22] [Entire Act] State of Tamilnadu - Subsection Section 22(1) in The Tamil Nadu Bhoodan Yagna Rules, 1959 (1)Payments from the State Board's Fund shall be made by cash or cheque. Cheques shall not be issued for sums less than Rs. 10.
