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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

Madras Presidency - Subsection

Section 192(2)(a) in Madras Estates Land Act, 1908

(a)
(i)The plaint shall specify, in addition to the particulars mentioned in rule 1 of Order VII of the said Code, the name of the village in which the land to which the suit relates is situated, the designation, if any, of the land and a description of the land sufficient for its identification;
(ii)Where the suit is for the recovery of rent due on land situated within an area in which a record-of-rights has been prepared and published, the plaint shall further contain a statement of the rent of the holding according to the record-of-rights: