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 83] [Entire Act] Madras Presidency - Subsection Section 83(3) in Madras Estates Land Act, 1908 (3)The distrained property shall be placed in the charge of some person appointed by the distrainer for the purpose; the person so appointed shall store the same in some convenient place in the neighbourhood at the expense, of the owner.
