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 154] [Entire Act] State of Tamilnadu - Subsection Section 154(ii) in Tamil Nadu Co-operative Societies Rules, 1988 (ii)the manner in which the land may be realigned along with the other lands by the removal or alteration of the existing ridges or by the formation of new ridges thereon;
