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 18F] [Entire Act] State of Tamilnadu - Subsection Section 18F(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (2)Any amount payable to the Government under sub-section (1) shall be recoverable as arrears of land revenue.]
