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 6] [Entire Act] State of Tamilnadu - Subsection Section 6(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 (2)The assignee shall also be liable to pay such value for the buildings and trees, if any, on the surplus land assigned, as may be fixed.
