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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Madras Presidency - Subsection

Section 74(b) in Madras Estates Land Act, 1908

(b)if there is a dispute as to the quantity and value of the crop or as to what is a full crop under sub-section (4) of section 73, or as to the division of the produce, an application may be presented by either party to the Collector requesting that an officer be deputed to make the division or appraisement or determination.