Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(e) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(e)the janmi and any other person whose rights stand transferred under clause (b) or cease and determine under clause (c) shall be entitled only to such rights and privileges as are recognised or conferred on him by or under this Act;