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 25A(1)] [Section 25A] [Entire Act] State of Tamilnadu - Subsection Section 25A(1)(d) in Tamil Nadu Agriculturists Relief Act, 1938 (d)An order under section 22 directing or refusing to direct the refund of any excess realized in execution of a decree;