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[Cites 0, Cited by 1] [Section 187(1)] [Section 187] [Entire Act]

Madras Presidency - Subsection

Section 187(1)(e) in Madras Estates Land Act, 1908

(e)shall take away the right of a landholder or [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to [apply for commutation of rent] [Substituted for the words 'sue for commutation of rent' by section 106(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] under section 40;