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(5)] [Section 29] [Entire Act] State of Tamilnadu - Subsection Section 29(5)(c) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969 (c)that the said order requires to be modified in pursuance of the final order of any competent authority or Court: