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 2] [Entire Act] Madras Presidency - Section Section 162 in Madras Estates Land Act, 1908 162. Saving clause. - Nothing in sections 158 and 161 shall apply to any land in which the tenant has a saleable interest.
