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 57] [Entire Act] State of Tamilnadu - Subsection Section 57(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (3)Neither the settlement notification not any order passed in pursuance thereof shall be liable to be questioned in any Court of law.
