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 38] [Entire Act] State of Tamilnadu - Subsection Section 38(2) in Malabar Tenancy Act, 1929 (2)No holder of a melcharth can, when suing for eviction, claim possession on grounds (5) and (6) of section 23 or on grounds (4) and (5) of section 25, as the case may be.
