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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(7)(ii) in Malabar Tenancy Act, 1929

(ii)nothing contained in clauses (5) to (7) shall apply to the holding or that portion of the holding which consists of a kudiyiruppu [or a protected ulkudi] [Substituted for the words 'a protected ulkudi or a kudikidappu ' by clause 3 of, and the Schedule to the Madras Adaptation of Laws Order, 1957.];