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 38] [Entire Act] State of Tamilnadu - Subsection Section 38(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (4)Payment shall be made to the institution under sub-sections (1) and (2) so long as it exists.
