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[Cites 0, Cited by 1] [Section 187(1)] [Section 187] [Entire Act]

Madras Presidency - Subsection

Section 187(1)(c) in Madras Estates Land Act, 1908

(c)shall take away the right of [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to sue or apply for a reduction of rent on the grounds stated in clauses (a) and (b) of sub-section (1) of section 38 or [sub-section (3) of section 32] [Substituted for the words and figures 'sub-section (2) of section 32' by section 106(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] or except in the case of any subsisting lease for a fixed period made before the first day of January 1908 on the ground stated in clause (c) of sub-section (1) of section 38;