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] [Entire Act] State of Tamilnadu - Section Section 10 in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986 10. Power to amend Schedule. - The State Government may, by notification, from time to time, include any flood affected area in the Schedule to this Act.
