Legal Document View

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
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(b) in Malabar Compensation for Tenants Improvements Act, 1899

(b)the cost of-
(i)cultivating and harvesting a crop of paddy;
(ii)planting, protecting and maintaining a coconut tree, an areca nut tree, a jack tree, an orange tree, a cashew nut tree, a graft mango tree, a tamarind tree and a pepper vine until the tree or vine is in bearing;
(iii)protecting and maintaining a coconut tree, an areca nut tree, a jack tree [an orange tree, a cashew nut tree, a graft mango tree, a tamarind tree] [Inserted by section 46(vi)(b), of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.] and a pepper vine for one year when in bearing.