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Madras Presidency - Section

Section 19 in Madras Estates Land Act, 1908

19. Relation of ryots and landholders with their tenants.

- Except as otherwise specially provided in this Act, the relations between a ryot and his tenants, or between a landholder and a tenant of his private land, and the rights of any other owners of land, are not regulated by the provisions of this Act.