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 11] [Entire Act] State of Tamilnadu - Subsection Section 11(3) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 (3)The authority prescribed under sub-section (1) in deciding the claim for compensation shall follow such procedure as may be prescribed.
