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 30] [Entire Act] Madras Presidency - Subsection Section 30(b) in Madras Estates Land Act, 1908 (b)Provided also that no enhancement under this clause shall raise the rent by more than two annas in the rupee of the rent previously payable for the land;
