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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Madras Presidency - Subsection

Section 149(2) in Madras Estates Land Act, 1908

(2)A ryot who so relinquishes his holding or part of his holding shall be liable at the suit of the landholder before the Collector to indemnify him against any loss of rent on the holding or the part thereof for the revenue year next following the date of the relinquishment, unless the ryot gives to the land holder on or before the first day of April notice of his intention to relinquish.