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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(6)(a) in Malabar Tenancy Act, 1929

(a)in cases where the period of the lease has expired before the commencement of the Malabar Tenancy (Amendment) Act, 1951, within one year from the date of such commencement and in every twelfth year thereafter; and (b) in other cases, within one year from the expiry of the period of the lease and in every twelfth year thereafter.