Section 3(11)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 1] [Section 3(11)] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(11)(a) in Madras Estates Land Act, 1908

(a)any local tax, cess, fee or sum lawfully payable to a landholder by a ryot as such in addition to the rent due according to law or usage having the force of law and also money recoverable under any enactment for the time being in force as if it was rent; and

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Madras Presidency - Subsection

Section 3(11)(a) in Madras Estates Land Act, 1908