Section 10(2)(c) in Malabar Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(c) in Malabar Tenancy Act, 1929

(c)The assessment and local cesses due in respect of the land for the year for which rent is payable under clause (a) shall be paid by the landlord, and the assessment and local cesses due in respect of the land for other years shall be paid by the tenant:

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State of Tamilnadu - Subsection

Section 10(2)(c) in Malabar Tenancy Act, 1929