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 10 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980 10. Grounds for the decision of the Court or the competent authority to be recorded. - In passing an order under section 5, the Court or the competent authority, as the case may be, shall record in brief the grounds for its decision.
