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 48(2)] [Section 48] [Entire Act] State of Tamilnadu - Subsection Section 48(2)(h) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963 (h)the manner in which and the officer by whom, fair rent shall be ascertained for the purposes of this Act.