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 14] [Entire Act] State of Tamilnadu - Subsection Section 14(3) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 (3)The assignment shall be liable to be cancelled in case of violation of (any of the conditions of assignment referred to in sub-rule (2).]
