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 2] [Section 30] [Entire Act] Madras Presidency - Subsection Section 30(ii) in Madras Estates Land Act, 1908 (ii)that during the currency of the existing rent the productive powers of the land held by the ryot have been increased by an improvement effected by, or at the expense of the landholder;
