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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(11)(b) in Malabar Tenancy Act, 1929

(b)"Improvements Act" means the Malabar Compensation for Tenants' Improvements Act, 1899 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act I of 1900);