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[Cites 0, Cited by 10] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(2) in Madras Estates Land Act, 1908

(2)Admission to waste land under a contract for the pasturage of cattle and admission to land reserved bona fide by a landholder for raising a garden or tope or for forest under a contract for the temporary cultivation thereof with agricultural crops shall not by itself confer upon the person so admitted a permanent right of occupancy; nor shall such land, by reason only of such letting or temporary cultivation, become ryoti land.