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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(1) in Malabar Tenancy Act, 1929

(1)The State Government or such officer as they may authorize in this behalf may, by order, require the landlord of any waste or forest land to lease it for agricultural purposes to such person, for such term, subject to such conditions and within such time as may be specified in the order:Provided that no such order shall be passed without giving the landlord a reasonable opportunity either to cultivate such land himself or to lease it out for agricultural purposes.