Section 20 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
20. Procedure to be adopted in the case of proceedings before a Judge of High Court.
- The provisions of rules 18 and 19 shall apply to the proceedings before a Judge of the High Court hearing a case under sub-section (2) of section 32 as they apply in relation to the proceedings before the Special Appellate Tribunal.
