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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Madras Presidency - Subsection

Section 79(2)(b) in Madras Estates Land Act, 1908

(b)any crops or other products of the earth which have grown on the holding and have been reaped or gathered and are deposited on the holding or on a threshing floor or place for treading out grain or the like, whether in the fields or in a homestead.]