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 13] [Entire Act] State of Tamilnadu - Subsection Section 13(2) in Tamil Nadu Heritage Commission Act, 2012 (2)The decision of the Government in an appeal under section 12 or revision under this section shall be final and binding and shall not be questioned in any court of law.
