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 14] [Entire Act] State of Tamilnadu - Subsection Section 14(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (3)After considering the objections, if any, filed under sub-rule (2), the authorized officer shall demarcate the share or part thereof.
