Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 200] [Entire Act]

Madras Presidency - Subsection

Section 200(2) in Madras Estates Land Act, 1908

(2)Proceedings under [Chapter VIII] [Substituted for the expression 'Chapter VII' by section 116(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall be taken against the landholder in possession, but if such landholder is not also the owner, the latter shall be made a party to the proceedings.