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 1] [Section 51] [Entire Act] Madras Presidency - Subsection Section 51(2) in Madras Estates Land Act, 1908 (2)Any stipulation in restraint of cultivation or of harvesting by a ryot or for the giving up of possession of his land by a ryot at any specified time shall be void and of no effect.
