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 2] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(c) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (c)all rights and interests created by the janmi in or over his janmam estate before the appointed day shall as against the Government cease and determine;
