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Madras Presidency - Section

Section 181 in Madras Estates Land Act, 1908

181. [ Conversion of private land into ryoti land. [Substituted for the original section 181 by section 102 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]

- A landholder shall be at liberty to convert his private land into ryoti land and confer occupancy right in land so converted.]