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 17] [Entire Act] State of Tamilnadu - Subsection Section 17(6) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965 (6)No claim shall be allowed by the Tribunal except on a claim petition made to it.
