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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

Madras Presidency - Subsection

Section 186(1)(b) in Madras Estates Land Act, 1908

(b)the State Government may, on application by the landholder and on the production by him of a certificate of the District Collector under clause (a) in respect of any land and subject to his depositing the probable cost of the acquisition as estimated by the District Collector and fulfilling such other conditions as may, by general or special order, be laid down by the State Government in this behalf, direct the District Collector to take order for the acquisition of the interest of the ryot or inamdar in such land under the Land Acquisition Act, 1894 (Central Act I of 1894). Thereupon the provisions of that Act shall, subject to the modification specified in sub-section (2), apply as if such interest were land within the meaning of the said Act and the State Government had directed the District Collector to take order for the acquisition of the same under section 7 of the said Act.