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 127] [Entire Act] State of Tamilnadu - Subsection Section 127(3) in Tamil Nadu Co-operative Societies Rules, 1988 (3)If a person applies under rule 128 to set aside the sale of immovable property, he shall not be entitled to make an application under this Rule.
