(1.) THE point that arises for consideration in revision turns upon the construction of Section 4, Sub -section (5) of the Madras Tenants and Ryots Protection Act (Madras Act XVII of 1946). The section reads as follows:
(2.) THE costs to abide the result.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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