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Madras Presidency - Section

Section 27 in Madras Estates Land Act, 1908

27. Presumption as to amount of rent and conditions of holding.

- If a question arises as to the amount of rent payable by a ryot or the conditions under which he holds in any revenue year, he shall be presumed, until the contrary is shown, to hold at the same rate and under the same conditions as in the last preceding revenue year.