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 0] [Section 203] [Entire Act] Madras Presidency - Subsection Section 203(3) in Madras Estates Land Act, 1908 (3)No fee shall be charged for the grant of certified copies of entries in a record-of-rights required for the purpose specified in sub-section (1).
