Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 8] [Entire Act]

Madras Presidency - Subsection

Section 8(4) in Madras Estates Land Act, 1908

(4)Where after the passing of this Act, the interest of the ryot in the holding passes to the landholder by inheritance, the landholder shall, notwithstanding anything contained in this Act have, the right for a period of twelve years from the date of succession, of admitting any person to the possession of such land on such terms as may be agreed upon between them.