Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 90] [Entire Act] Madras Presidency - Subsection Section 90(b) in Madras Estates Land Act, 1908 (b)any person has forcibly or clandestinely taken away movable property once distrained, the Collector shall pass an order directing that the property be restored or that its value be paid to the distrainer.
