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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Madras Presidency - Subsection

Section 73(2) in Madras Estates Land Act, 1908

(2)Where rent is taken by division of the produce, the ryot shall be entitled to the exclusive possession of the whole produce until it is divided, but shall not be entitled to remove any portion of the produce from the threshing-floor at such a time or in such a manner as to prevent the due division thereof at the proper time.