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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(1) in Malabar Tenancy Act, 1929

(1)As between any landlord and a cultivating tenant, the latter shall be liable for (a) the assessment payable to the Government as also the local cesses, on any land on which no rent is payable under this Act, and (b) any special charges leviable by the Government for special or additional crops raised on the wet lands.