22. Application of provisions of Madras Land Encroachment Act to Orders under section 21.
- The provisions of sections 10 to 14 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Encroachment Act, 1905 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1905), shall apply, as far as maybe, to [orders under section 21] [Substituted for 'orders under section 20 and 21' by section 16 the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] of this Act.
