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 193] [Entire Act] Madras Presidency - Subsection Section 193(2) in Madras Estates Land Act, 1908 (2)No order shall be passed in any application under sub-section (1) affecting the interest of any person unless the Court is satisfied that the person has had an opportunity of appearing and being heard.
