Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39A(3)] [Section 39A] [Entire Act]

Madras Presidency - Subsection

Section 39A(3)(b) in Madras Estates Land Act, 1908

(b)the extent and description of the holding or holdings in respect of which remission is claimed, if such application does not relate to an entire village;