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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Madras Presidency - Subsection

Section 68(1)(a) in Madras Estates Land Act, 1908

(a)when a ryot tenders money on account of rent due from him, and the landholder refuses to receive it or refuses to grant a receipt for it; or