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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Madras Presidency - Subsection

Section 73(3) in Madras Estates Land Act, 1908

(3)In either case, the ryot shall be entitled to cut and harvest the produce in due course of husbandry without any interference on the part of the landholder. But, before commencing to cut or gather the crop, the ryot shall give reasonable intimation to the landholder or his authorized agent of his intention to do so.