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State of Tamilnadu - Section
Section 18 in Malabar Compensation for Tenants Improvements Act, 1899
18. Compensation may be refused where trees have been over planted.
- When trees are planted in excess of the following scale, the Court, if satisfied that, in the circumstances of the particular case, the land is over planted, may, notwithstanding anything hereinbefore contained, either refuse to grant any compensation, or may grant compensation at a lower rate, for so many of the trees as are in excess of the scale and are immature:-| Coconut trees | [80 per acre.] [Substituted for the figures '120,720,60' by section 46(viii)(a) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXI11 of 1951), which came into force on the 15th March 1952.] |
| Areca nut trees | [480 per acre.] [Substituted for the figures '120, 720, 60' by section 46(viii)(a) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXI11 of 1951), which came into force on the 15th March 1952.] |
| Jack trees | [40 per acre.] [Substituted for the figures '120, 720, 60' by section 46(viii)(a) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXI11 of 1951), which came into force on the 15th March 1952.] |