Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(6) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(6)Where a notification is cancelled under sub-section (5), the rest of this Act shall be deemed never to have applied to the inam estate concerned, and every proceeding taken thereunder and pending in respect of such inam estate shall abate.