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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(3) in Malabar Tenancy Act, 1929

(3)If any landlord fails to grant a receipt as provided under sub-section (1), the tenant shall be entitled to send by money order, after deducting the charges for doing so-
(i)the money, if the rent or michavaram is payable in money, and
(ii)the money value of the rent or michavaram, if it is payable in kind.