Legal Document View

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
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(i) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(i)For violation of any of the conditions specified in sub-rule (1), the grant may be cancelled and the land resumed by the state Board without payment of any compensation whatever to the grantee provided that a reasonable opportunity shall be given to the grantee before taking action under this sub-rule.