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[Cites 0, Cited by 89] [Section 3(2)] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(2)(d) in Madras Estates Land Act, 1908

(d)[ any inam village of which the grant has been made, confirmed or recognized by the [***] [Substituted by section 2(i) of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIU of 1936).] Government, notwithstanding that subsequent to the grant, the village has been partitioned among the grantees or the successors in title of the grantee or grantees.]