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 18] [Entire Act] State of Tamilnadu - Subsection Section 18(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (5)In this section, "building" includes the site on which it stands and any adjacent premises occupied as an appurtenance thereto.
