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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

Madras Presidency - Subsection

Section 192(2)(iii) in Madras Estates Land Act, 1908

(iii)If the suit is for arrears of rent, the plaint shall contain a statement of account showing the instalments payable for the period to which the suit relates, the amount, if any, received, and the amount claimed to be due.