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 Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974 (2)Any person aggrieved by any decision of the Tahsildar may prefer a revision petition to the District Collector.
