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 10A] [Entire Act] State of Tamilnadu - Subsection Section 10A(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 (2)No appeal shall be admitted unless accompanied by certified copies of the order or orders appealed against.
