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 10] [Section 3] [Entire Act] Madras Presidency - Subsection Section 3(3) in Madras Estates Land Act, 1908 (3)"Holding" means a parcel or parcels of land held under a single patta or engagement in a single village:Provided that if the landholder and ryot so agree in writing any portion of a holding as above defined shall be treated as a separate holding.
