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 19] [Entire Act] State of Tamilnadu - Subsection Section 19(6) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (6)The authorized officer may, for reasons to be recorded in writing, adjourn the proceedings, from time to time, under intimation to the parties.
