Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Tamilnadu - Subsection Section 25(1) in Malabar Tenancy Act, 1929 (1)that the tenant has wilfully denied the title of the landlord before the date of such suit.Explanation. - A denial of the landlord's title under a bona fide mistake of fact is not wilful within the meaning of this clause;
