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 20] [Entire Act] State of Tamilnadu - Subsection Section 20(6) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974 (6)No claim shall be allowed by the Tribunal except on a claim petition made to it.
