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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2) in Malabar Tenancy Act, 1929

(2)In case such an application is made by a landlord and a sale is held in pursuance of such application, the person to whom the said compensation has to be paid, shall be entitled to bid at the sale and set off the said compensation towards the sale price, and no deposit need be made by him at the sale except in so far as the price offered by him exceeds the said compensation.