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Madras Presidency - Section

Section 33 in Madras Estates Land Act, 1908

33. Rules as to enhancement of rent on the ground of improvement by the Government.

- Where an enhancement is claimed under section 30, clause (iii), the rent may be enhanced by the sum or proportionate part of the sum which the landholder has lawfully to pay to the Government on account of the improvement made by [it] [Substituted for 'them' by the Adaptation Order of 1937.].