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 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(10) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(10)Every appeal against an order of the Assistant Settlement Officer under section 42 shall be preferred to the Settlement Officer within thirty days from the date of communication of the order.