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 29] [Entire Act] State of Tamilnadu - Subsection Section 29(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963 (2)The value of those interests shall be ascertained in accordance with such rules as may be made by the Government in this behalf.
