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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

Madras Presidency - Subsection

Section 215(1)(d) in Madras Estates Land Act, 1908

(d)[ power to consolidate applications under section 39-A for purposes of joint enquiry:] [Sub-clause (d) was inserted by section 3(l)(b) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).]