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 3] [Entire Act] State of Tamilnadu - Subsection Section 3(v) in Tamil Nadu Cultivating Tenants Protection Rules, 1955 (v)On the date fixed under rule 3(iv) or on any subsequent date to which the application may be adjourned, the landlord may appear in person or through his authorised agent.
