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Madras Presidency - Section

Section 15 in Madras Estates Land Act, 1908

15. Power of Collector to settle questions connected with improvements.

- If a question arises between a ryot and the landholder, -
(a)as to the right to make an improvement, or
(b)as to whether a particular work is or will be an improvement, the Collector may, on the application of either party, decide the question