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 41] [Entire Act] Madras Presidency - Subsection Section 41(2) in Madras Estates Land Act, 1908 (2)The said period of twenty years shall be counted from the date on which the commutation takes effect.Alteration of Rent with Area
