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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(2) in Malabar Compensation for Tenants Improvements Act, 1899 (2)A tenant so continuing in possession shall, during such continuance hold as a tenant, subject to the terms of his lease or of the mortgage, as the case may be.
