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 1] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(i) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (i)if such person is a ryot, pending the decision of the Settlement Officer as to whether he is actually entitled to such patta;
