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[Cites 0, Cited by 0] [Section 185(3)] [Section 185] [Entire Act]

Madras Presidency - Subsection

Section 185(3)(ii) in Madras Estates Land Act, 1908

(ii)any such expression in a lease, patta or the like, executed or issued before the first day of July 1918, shall not by itself be sufficient for the purpose of proving that the land concerned was private land at the commencement of the tenancy.