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 1] [Entire Act] State of Tamilnadu - Section Section 22 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 22. The compensation how determined. - The compensation payable in respect of an inam estate shall be determined in accordance with the following provisions.
