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[Cites 0, Cited by 0] [Section 75(8)] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(8)(b) in Madras Estates Land Act, 1908

(b)If an objection is raised that the rent is not payable by division or appraisement, or that no rent is payable, and the Collector upholds the objection, he shall set aside the award.