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 12] [Entire Act] Madras Presidency - Section Section 132 in Madras Estates Land Act, 1908 132. Application of this Chapter to execution of decrees for arrears of rent. - The provisions of this Chapter shall be applicable as far as may be, to the execution by a Revenue Court of any decree for arrears of rent.
