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 16] [Entire Act] State of Tamilnadu - Subsection Section 16(2) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 (2)If the Appellate Authority decided to make further inquiry', he may take additional evidence or require such evidence to be taken by the Controller.
