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 36(2)] [Section 36] [Entire Act] State of Tamilnadu - Subsection Section 36(2)(ii) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965 (ii)Proceedings connected with the apportionment of interim payments under section 31: