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[Cites 0, Cited by 0] [Section 178] [Entire Act]

Madras Presidency - Subsection

Section 178(2) in Madras Estates Land Act, 1908

(2)When an order has been made under section 164 directing the preparation of a record-of-rights, no Civil or Revenue Court shall entertain or proceed with any suit or application for the alteration of the rent in the area to which the record-of-rights applies until after the final publication of such record-of-rights.