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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(b) in Malabar Tenancy Act, 1929

(b)The landlord shall be entitled to harvest, and be responsible for harvesting, the produce in the years in which he has a right to it under clause (a).