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 73] [Entire Act] Madras Presidency - Subsection Section 73(1) in Madras Estates Land Act, 1908 (1)Where rent is taken by appraisement of the standing crop, the ryot shall be entitled to the exclusive possession of the crop.
