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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4)(ii) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(ii)the reimbursement by the applicant of the landlord or the other cultivating tenant in respect of the expenses incurred or the labour done by him during the period when the applicant was not in possession, on any crop which has not been harvested, if an agreement is not reached between the parties as regards is not reached between the parties as regards the rates and manner of such reimbursement.