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 20] [Entire Act] State of Tamilnadu - Subsection Section 20(3) in Mappilla Marumakkattayam Act, 1939 (3)During the pendency of a petition under sub-section (1) of this section, all proceedings in Court, if any, under Chapter III shall be stayed.
