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 53] [Entire Act] State of Tamilnadu - Subsection Section 53(7) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (7)The allottee shall execute an agreement in such form as may be specified by the Government within thirty days from the date of the order allotting the land to him.
