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 2] [Entire Act] State of Tamilnadu - Section Section 29 in Malabar Tenancy Act, 1929 29. Deduction from rent. - If the assessment or local cesses, or any portion thereof which is not payable by a tenant is recovered from him, he shall be entitled to deduct the amount so recovered, from the rent payable by him to his immediate landlord.
