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 16] [Entire Act] State of Tamilnadu - Subsection Section 16(3) in The Tamil Nadu Bhoodan Yagna Act, 1958 (3)[ Every declaration made under sub-section (1) shall be filed with the State Board.] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1964).]
