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[Cites 0, Cited by 0] [Section 163A(1)] [Section 163A] [Entire Act]

Madras Presidency - Subsection

Section 163A(1)(c) in Madras Estates Land Act, 1908

(c)It shall not be open to the defendant in such suit, to set up the plea that he has, since the institution of the suit, acquired the status of a ryot by virtue of the Explanation to clause (15) of section 3.