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 2] [Section 25] [Entire Act] State of Tamilnadu - Subsection Section 25(3) in Malabar Tenancy Act, 1929 (3)that the tenant has collusively allowed a tranger to encroach on the holding or part thereof adversely to the interest of the landlord;
