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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(6)(iii) in Malabar Tenancy Act, 1929

(iii)no person whose right to evict arises under an instrument, of transfer inter vivos shall be entitled to sue for eviction on the ground specified in clause (4) or clause (5) until the expiry of two years from the date of the instrument: