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 73] [Entire Act] State of Tamilnadu - Subsection Section 73(2) in Tamil Nadu Panchayats Act, 1994 (2)The requisition shall be effected by an order in writing addressed to the person deemed by the Government to be the owner or person in possession of the property and such order shall be served on the person to whom it is addressed.
