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 64] [Entire Act] Madras Presidency - Subsection Section 64(2) in Madras Estates Land Act, 1908 (2)If he does not make any such declaration, the payment may, at the option of the landholder, be credited on account of any arrear not barred by limitation.
