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

Madras Presidency - Subsection

Section 185B(3) in Madras Estates Land Act, 1908

(3)If a landholder to whom an application and tender have been made by a tenant fails for a period of one month to confer a permanent right of occupancy, the tenant may deposit the amount payable as compensation together with the costs of preparing any instrument required for the purpose in the Collector's office and apply to the Collector to confer on him permanent right of occupancy in respect of that land.