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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Madras Presidency - Subsection

Section 99(2) in Madras Estates Land Act, 1908

(2)Crops or products which from their nature do not admit of being stored may be sold before they are reaped or gathered, and the purchaser ^.hall be entitled to enter on the land by himself or by any person appointed by him in this behalf and do all that is necessary for the purpose of tending and reaping or gathering them.