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[Cites 0, Cited by 4] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(3) in Madras Estates Land Act, 1908

(3)A landholder who has acquired lands under section 186 may, fora period not exceeding three years in the aggregate, with the previous permission in writing of the Collector, temporarily let such lands for agricultural purposes but such letting shall not confer on the tenant any permanent right of occupancy.