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 48] [Entire Act] State of Tamilnadu - Subsection Section 48(4) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971 (4)Every appeal referred to in sub-rule (1) or sub-rule (2) shall be accompanied by a certified copy of the order or decision appealed against.
