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 193] [Entire Act] Madras Presidency - Subsection Section 193(3) in Madras Estates Land Act, 1908 (3)The order shall specify the extent to which each of the ryots is affected thereby][194 to 196. [Sections 194,195 and 196 were omitted by section 113 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]***]
