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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(2) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 (2)The decisions of the Court on such reference and subject only to such decision, the decision of the Collector determining the amount, shall be final.
