Legal Document View

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
[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Madras Presidency - Subsection

Section 127(2)(a) in Madras Estates Land Act, 1908

(a)there shall first be paid to the landholder the costs incurred by him in bringing the holding to sale;