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[Cites 0, Cited by 0] [Section 185B(5)] [Section 185B] [Entire Act]

Madras Presidency - Subsection

Section 185B(5)(b) in Madras Estates Land Act, 1908

(b)in the case of a dispute as to the amount payable as compensation, fails to tender the amount fixed as compensation by the Collector under the proviso to sub-section (2) within a period of one year from the date of such determination, the tenant shall, on the application of the landholder to the Collector, be liable to be ejected: