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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Madras Presidency - Subsection

Section 68(1)(b) in Madras Estates Land Act, 1908

(b)when the rent is payable to two or more persons jointly, and the ryot is unable to obtain the joint receipt of the said persons for the money, and no person has been empowered to receive the rent on their behalf; or