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 108] [Entire Act] State of Tamilnadu - Subsection Section 108(d) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (d)any application for revision by the Land Tribunal under section 81 or for revision by the Land Commissioner under section 82, shall be one rupee;
