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 11] [Entire Act] State of Tamilnadu - Subsection Section 11(v) in Mappilla Marumakkattayam Act, 1939 (v)for any other sufficient cause which, in the opinion of the Court, make his continuance as karnavan injurious to the interest of the tarwad.
