Section 185(3)(i) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 185(3)] [Section 185] [Entire Act]

Madras Presidency - Subsection

Section 185(3)(i) in Madras Estates Land Act, 1908

(i)any expression in a lease, patta or the like, executed or issued on or after the first day of July 1918, to the effect or implying that the tenant has no right of occupancy or that his right of occupancy is limited or restricted in any manner, shall not be admissible in evidence for the purpose of proving that the land concerned was private land at the commencement of the tenancy; and

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Madras Presidency - Subsection

Section 185(3)(i) in Madras Estates Land Act, 1908