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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

Madras Presidency - Subsection

Section 212(1)(d) in Madras Estates Land Act, 1908

(d)having been ejected under [section 163-A] [Substituted for the expression 'section 163' by section 124( i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] from ryoti land in any estate occupies the same or any portion of the same land without the landholder's consent;[or] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]