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] [Entire Act] State of Tamilnadu - Section Section 20 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006 20. Power to amend Schedule. - The Government may, by notification, add to, or modify, the Schedule.
