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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(b) in Malabar Tenancy Act, 1929 (b)"gross produce", in respect of any wet land, means the normal produce of that land less the expenses of harvesting;
