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 2] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963 (2)The service-holder shall, subject to the provisions of sub-section (3), be bound to continue to render the service after the appointed day.
