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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Madras Presidency - Subsection

Section 13(2) in Madras Estates Land Act, 1908

(2)If both the ryot and the landholder wish to make the same improvement, the ryot shall have the prior right to make it, unless it affects the holding of another ryot under the same landholder, in which case thelandholder shall have the prior right.