Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143] [Entire Act]

Madras Presidency - Subsection

Section 143(2) in Madras Estates Land Act, 1908

(2)Where an irrigation work serves more than one estate, the State Government may make rules for -
(a)regulating the procedure to be adopted;
(b)determining and adjusting the rights and liabilities of the landholders and the ryots concerned; and
(c)providing for the recovery of the cost of carrying out the repairs.