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 3] [Entire Act] State of Tamilnadu - Subsection Section 3(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1967 (1)The rent shall be paid to the owner or deposited in Court in three instalments in the manner specified under these Rules within a period of one year.
