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 7A] [Entire Act] State of Tamilnadu - Subsection Section 7A(ii) in Tamil Nadu Estates (Supplementary) Act, 1956 (ii)where, an appeal has been preferred under sub-section (1) of section 7. until after the receipt of the decision of the Special Appellate Tribunal on such appeal.]
