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 92] [Entire Act] State of Tamilnadu - Subsection Section 92(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991 (2)No work shall be commenced on the immovable property which has not been duly made over to the market committee or Board, as the case may be.
