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 59] [Entire Act] State of Tamilnadu - Subsection Section 59(4) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (4)No appeal shall be decided under this section unless the appellant has been heard or has had a reasonable opportunity or being heard.
