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 28] [Entire Act] State of Tamilnadu - Subsection Section 28(2) in Tamil Nadu Land Improvement Schemes Act, 1959 (2)The order shall be made, in such form and brought to the notice of the owner as well as any other person who may be in possession of the land in such manner, as may be prescribed."
