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

Madras Presidency - Subsection

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

(iii)in case the transfer or devolution is of a portion of the holding and the portion is defined by metes and bounds, the landholder shall be bound to enter into separate engagements with the holders of the sub-divisions: