Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 139] [Entire Act]

Madras Presidency - Subsection

Section 139(6) in Madras Estates Land Act, 1908

(6)If the amount deposited or recovered from the landholder under this section exceeds the cost of the works, such excess shall be refunded to him.Explanation. - For the purpose of this section, the cost of any work shall include the cost, if any, of the inspection of the same after completion.