Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Madras Presidency - Subsection Section 30(a) in Madras Estates Land Act, 1908 (a)Provided that if the rent be permanently payable at a fixed rate or rates, it shall not be liable to be enhanced under this clause on the ground of a rise in prices:
