Section 42(1)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 1] [Section 42(1)] [Section 42] [Entire Act]

Madras Presidency - Subsection

Section 42(1)(a) in Madras Estates Land Act, 1908

(a)be liable to pay additional rent for all land proved to be in excess of the area for which rent has been previously paid by him, unless it is proved that the excess is due to the addition to the holding of land which having previously belonged to the holding was lost by alluvion or otherwise without any reduction of the rent being made; and

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Madras Presidency - Subsection

Section 42(1)(a) in Madras Estates Land Act, 1908