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(1) in Malabar Tenancy Act, 1929 (1)Any tenant whose holding has been granted on melcharth may, when sued for eviction, avail himself of the provisions of Chapter III.
