Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Tamilnadu - Subsection Section 44(2) in Malabar Tenancy Act, 1929 (2)If a cultivating kanam-kuzhikanamdar who consents to be redeemed desires to continue on the holding as a cultivating kuzhikanamdar, the provisions of this Act shall apply to him as if he were a cultivating kuzhikanamdar.
