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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Madras Presidency - Subsection

Section 44(5) in Madras Estates Land Act, 1908

(5)In case of abatement, the deduction from the rent shall be proportionate to the diminution in the total yearly produce of the holding or, in default of satisfactory proof thereof, the deduction shall be proportionate to the diminution in the area of the holding.