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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(4) in Madras Estates Land Act, 1908

(4)When a landholder has reclaimed waste land by his own servants or hired labour, he may, by contract in writing, prevent any person from acquiring a permanent right of occupancy in respect of the said land during a period of thirty years from the date of the first cultivation after reclamation.