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 120A] [Entire Act] Madras Presidency - Subsection Section 120A(1) in Madras Estates Land Act, 1908 (1)A landholder who has brought to sale a ryot's holding or part thereof for an arrear of rent may bid for or purchase the same.
