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 24] [Entire Act] State of Tamilnadu - Subsection Section 24(4) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974 (4)Before passing orders on every appeal, or revision petition, the parties concerned shall be given a reasonable opportunity of being heard.
