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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Madras Presidency - Subsection

Section 26(2) in Madras Estates Land Act, 1908

(2)After the expiry of the period for which such lower rate of rent is payable or if the terms upon which and the purposes for which such lower rate was allowed have not been substantially fulfilled, the landholder shall be entitled to the full rate.