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 48] [Entire Act] State of Tamilnadu - Subsection Section 48(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (1)The Settlement Officer shall, by order in writing, determine in respect of each pattadar the contribution payable by him under section 47.
