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[Cites 0, Cited by 11] [Section 26] [Entire Act]

Madras Presidency - Subsection

Section 26(3) in Madras Estates Land Act, 1908

(3)Except as provided by sub-section (1), no rate of rent at which land may have been granted by a landholder shall be binding upon the person entitled to the rent after the lifetime of the landholder if such rate is lower than the lawful rate payable by the ryot before the date of the grant upon the land or upon land of similar description and with similar advantage in the neighbourhood.