Section 3(10)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 6] [Section 3(10)] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(10)(a) in Madras Estates Land Act, 1908

(a)in the case of an estate within the meaning of [sub-clause (a), (b), (c) or (e) of clause (2)], means the domain or home-farm land of the landholder by whatever designation known, such as, kambattam, khas, sir or pannai, and includes all land which is proved to have been cultivated as private land by the landholder himself, by his own servants or by hired labour, with his own or hired stock, for a continuous period of twelve years immediately before the commencement of this Act; and

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Madras Presidency - Subsection

Section 3(10)(a) in Madras Estates Land Act, 1908