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 26(4)] [Section 26] [Entire Act] State of Tamilnadu - Subsection Section 26(4)(viii) in The Tamil Nadu Bhoodan Yagna Rules, 1959 (viii)whether the moneys not required for immediate expenditure have' all been deposited in banks and surplus funds have been invested.