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[Cites 0, Cited by 0] [Section 145(7)] [Section 145] [Entire Act]

Madras Presidency - Subsection

Section 145(7)(ii) in Madras Estates Land Act, 1908

(ii)in case the transfer or devolution is of a portion of the holding and the portion is not defined by metes and bounds, the landholder shall be bound to enter into a joint engagement with the transferor and the transferee and the other co-sharers, if any, or with the person or persons on whom the portion of the holding devolves and the other co-sharers, if any: