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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(14)(a) in Malabar Tenancy Act, 1929

(a)a right in the transferee to hold the said property liable for the consideration paid by him or due to him which Consideration is called "kanartham",