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 1] [Entire Act] State of Tamilnadu - Section Section 49 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 49. Power to amend Schedule III. - The State Government may, by notification, amend prospectively or retrospectively Schedule III.
