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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(ii) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 (ii)rent or compensation for the use and occupation of immovable property not being house property, accrued due after the 31st March 1953;
