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 0] [Section 39A] [Entire Act] Madras Presidency - Subsection Section 39A(6) in Madras Estates Land Act, 1908 (6)On the making of an application under sub-section (1), the Collector shall, after enquiry in accordance with the rules made under this Act, determine the amount of the remission to be granted to the ryot.
