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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

Madras Presidency - Subsection

Section 164(1)(a) in Madras Estates Land Act, 1908

(a)where -
(i)the landholder or ryots, or
(ii)not less than one-half of the total number of landholders, or
(iii)a landholder or a proportion of the landholders whose interest or the aggregate of whose interests, respectively in the estate or portion thereof, is not less in value than one-half of the total shares of all the landholders therein, or
(iv)not less than one-fourth of the total number of ryots, applies or apply for such an order, depositing or giving security for such amount for the payment of expenses as the State Government direct;