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 15] [Entire Act] State of Tamilnadu - Section Section 38 in Tamil Nadu Highways Act, 2001 38. Finality of order fixing betterment charges and decision on reference. - The order fixing the betterment charges made under section 35, subject to a reference to the Court under section 37, shall be final.
