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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(4)(d) in Madras Estates Land Act, 1908

(d)the erection of building on the holding or in its immediate vicinity, elsewhere than on the village-site, required for the convenient or profitable use or occupation of the holding and the erection of dwelling houses for the ryot and his family and servants;