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 0] [Section 74] [Entire Act] Madras Presidency - Subsection Section 74(a) in Madras Estates Land Act, 1908 (a)if either the landholder or the ryot fails to attend, either personally or by agent, at the proper time for making the appraisement or the division; or
