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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(7)(i) in Malabar Tenancy Act, 1929

(i)no tenant shall be evicted on the ground specified in clause (5) or clause (6) by any sthani or by the trustee of any temple, mosque, church or other place of public religious worship or, of any other public, religious or charitable institution or endowment;