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 1] [Entire Act] Madras Presidency - Section Section 77D in Madras Estates Land Act, 1908 77D. Arrears which may be enforced by distraint. - A landholder shall not be entitled to distrain, except for an arrear of rent which has accrued due within the twelve months preceding the demand under section 78.
