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 21A] [Entire Act] State of Tamilnadu - Subsection Section 21A(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (a)any person has effected by means of a registered instrument a partition of his holding or part thereof; or
