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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(1)(b) in Malabar Tenancy Act, 1929

(b)A suit for restoration under sub-section (2) of section 24 or under subsection (2) of section 26 shall be instituted within one year from the date of the transfer by the landlord if the suit is based on that ground and within one year from the expiry of three years after the eviction in other cases.