Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(3) in Malabar Tenancy Act, 1929 (3)"Court" means the Civil Court having jurisdiction under the Code of Civil Procedure, 1908 (Central Act V of 1908), to entertain a suit for the possession of the holding or part thereof to which any legal proceeding under this Act relates;
