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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Madras Presidency - Subsection

Section 44(4) in Madras Estates Land Act, 1908

(4)When the landholder or ryot is unable to indicate any particular land as held in excess, the rent to be added on account of the excess area may be calculated at the average rate of rent paid on all the lands of the holdings exclusive of such excess area.