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 0] [Section 128(1)] [Section 128] [Entire Act] Madras Presidency - Subsection Section 128(1)(a) in Madras Estates Land Act, 1908 (a)the amount so paid by him shall be deemed to be a debt bearing interest at six per centum per annum and charged upon the holding; and