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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in Malabar Tenancy Act, 1929

(2)Where under the last foregoing sub-section, the Court holds that the transferee is entitled to fixity of tenure in accordance with the provisions of section 21, it shall be lawful for the Court to pass a decree containing directions regarding the application of the sum, if any, advanced to the landlord and making other suitable alterations in the terms recorded in the instrument executed by the parties.