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[Cites 0, Cited by 1] [Section 73] [Entire Act]

Madras Presidency - Subsection

Section 73(4) in Madras Estates Land Act, 1908

(4)If the ryot cuts or removes any portion of the crop or of the produce at such a time or in such a manner as to prevent the due appraisement or division thereof, the produce may be deemed to have been as full as the fullest crop of the same description in the neighbourhood on similar land for that harvest.