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 37] [Entire Act] State of Tamilnadu - Subsection Section 37(iii) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948 (iii)Where the basic annual sum exceeds Rs, 3,000 but does not exceed Rs. 20,000-20 times such sum or Rs. 75,000, whichever is greater.
