Section 40(3)(b) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

Madras Presidency - Subsection

Section 40(3)(b) in Madras Estates Land Act, 1908

(b)the money rent payable by [ryots] [Substituted for 'occupancy ryot' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] for land of a similar' description and with similar advantages in the same village o neighbouring villages [or where there are none such, in the village of a neighbouring taluk] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]; and

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Madras Presidency - Subsection

Section 40(3)(b) in Madras Estates Land Act, 1908