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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4) in Malabar Tenancy Act, 1929

(4)Nothing shall be payable (i) for the minor produce of coconut or areca trees such as leaves, fibre, etc., whether such compensation is payable or not in respect of the said trees, or (ii) for the produce of other classes of fruit-bearing trees such as jack, mango, tamarind, palmyra and cashew nut.