Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 165] [Entire Act]

Madras Presidency - Subsection

Section 165(i) in Madras Estates Land Act, 1908

(i)if the land is claimed to be held free of rent, whether rent is actually paid or not; and when rent is not paid, whether the occupant is entitled to hold the land without such payment and if so entitled, on what authority; and the rent payable if the land were liable to rent;