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 37] [Entire Act] State of Tamilnadu - Subsection Section 37(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974 (1)The Settlement Officer shall determine questions regarding forests under section 53 either suo motu or an application.
