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 13] [Entire Act] State of Tamilnadu - Subsection Section 13(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (1)The objection to be preferred under section 10(5) shall be in writing and shall be signed and verified by the objector.
