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 54D] [Entire Act] State of Tamilnadu - Subsection Section 54D(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (b)any balance to be recovered from the landholder out of the advance compensation paid to him in excess of the amount due to him under section 54-A.
