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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1) in Malabar Tenancy Act, 1929

(1)A landlord who has obtained a decree for eviction in respect of a kanam-kuzhikanam or kuzhi-kanam, shall, in execution of such decree, be entitled to apply for the sale of the holding specified therein and of the improvements in respect of which compensation is awarded under the said decree, and for the payment to him of the balance of the sale price after deducting the amount of the said compensation.