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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Madras Presidency - Subsection

Section 44(3) in Madras Estates Land Act, 1908

(3)In determining the amount to be added to the rent, the Collector shall have regard to the rates payable by ryots for lands of a similar description and with similar advantages in the village or neighbouring villages, and shall not in any case fix any rent which in the circumstances of the case is unfair or inequitable.