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 9] [Entire Act] State of Tamilnadu - Subsection Section 9(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974 (3)A copy of the final order of the Tribunal shall be communicated to the appellant, the respondents and the Tahsildar of Gudalur Taluk.
