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[Cites 0, Cited by 0] [Section 163A(1)] [Section 163A] [Entire Act]

Madras Presidency - Subsection

Section 163A(1)(a) in Madras Estates Land Act, 1908

(a)Any person who otherwise than by inheritance or legal transfer occupies ryoti land in an estate and has not been admitted as a ryot by the landholder or is not deemed to have been admitted as a ryot under the provisions of [Explanation (3)] [The word, figure and brackets were substituted for the word, figure and brackets 'Explanation (2)' by section 7 of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).] to sub-section (1) of section 6 shall be liable to ejectment as a trespasser by suit in a Civil Court.