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 50] [Entire Act] Madras Presidency - Subsection Section 50(3) in Madras Estates Land Act, 1908 (3)[ The ryot shall, at his request, be entitled to have all the lands in his possession in a single village entered in a single patta.] [Inserted by section 35 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
