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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Madras Presidency - Subsection

Section 44(2)(b) in Madras Estates Land Act, 1908

(b)any reason which may have led the landholder to permit the ryot to hold the additional land whether in consideration of an addition to his total rent or otherwise;