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] [Entire Act] State of Tamilnadu - Section Section 8A in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 8A. [ Computation of period. [Inserted by GO. Ms. No. 1358, dated the 21st June 1979.] - The periods mentioned in rules 7 and 8 shall be counted from the last date of publication referred to in rule 4.]
