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 6 in The Tamil Nadu Acquisition of Hoardings Act, 1985 6. Notice of determination of amount under section 5 to be given to all persons interested. - Reasonable notice in respect of the amount determined under section 5 shall be given to all the persons interested.
