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[Cites 0, Cited by 0] [Section 145(7)] [Section 145] [Entire Act]

Madras Presidency - Subsection

Section 145(7)(i) in Madras Estates Land Act, 1908

(i)in case the transfer or devolution is of the entire holding, the landholder shall be bound to enter into a separate engagement with the transferee or the person on whom the holding devolves, or if there is more than one such transferee or person, into a joint engagement with such transferees or persons;