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 15A] [Entire Act] State of Tamilnadu - Subsection Section 15A(2) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965 (2)Every payment referred to in sub-rule (1) shall be made byway of deposit in the office of the Tribunal under section 26(1) of the Act.]
