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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963 (3)Each Tribunal shall have such jurisdiction as the Government may, by notification, from time to time, determine.
