Legal Document View

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
[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Tamilnadu - Subsection

Section 110(2)(n) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(n)the circumstances under, and the conditions subject to which, and the authority or officer before whom any amount [xxx] [The words 'of compensation' were omitted by section 5(xi)(c) the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable under this Act may be kept in deposit;