Section 42(1)(b) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Madras Presidency - Subsection

Section 42(1)(b) in Madras Estates Land Act, 1908

(b)be entitled to a reduction of rent in respect of any deficiency proved to exist in the area of his holding as compared with the area for which rent has been previously paid by him unless it is proved that the deficiency is due to the loss of land which was added to the area of the holding by alluvion or otherwise and that an addition has not been made to the rent in respect of the addition to such area.

Legal Document View

Unlock Advanced Research with PRISMAI

Madras Presidency - Subsection

Section 42(1)(b) in Madras Estates Land Act, 1908