Section 164(3)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 164(3)] [Section 164] [Entire Act]

Madras Presidency - Subsection

Section 164(3)(a) in Madras Estates Land Act, 1908

(a)a record of all rights and obligations of each ryot and landholder in respect of -

(i)the use by the ryots of water for agricultural purposes whether obtained from a tank, well or any other source of supply; and

(ii)the repair and maintenance of works for securing a supply of water for the cultivation of the land held by each ryot whether or not such works be situated within the boundaries of such land; and

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Madras Presidency - Subsection

Section 164(3)(a) in Madras Estates Land Act, 1908