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 17 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987 17. Amount of compensation awarded by Court not to be lower than amount determined by prescribed authority. - The amount of compensation awarded by the Court shall not be less than the amount determined by the prescribed authority under section 6.
