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[Cites 0, Cited by 2] [Section 20] [Entire Act]

Madras Presidency - Subsection

Section 20(2) in Madras Estates Land Act, 1908

(2)Any person aggrieved by such decision may within a period of one year from the date thereof institute a suit in the Civil Court to establish the right claimed by him in respect of such land but subject to the result of such suit, if any, the Collector's decision shall be final.