Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Madras Presidency - Subsection Section 31(b) in Madras Estates Land Act, 1908 (b)if in the opinion of the Collector it is not practicable to take the decimal periods mentioned in clause (a), the Collector may, in his discretion, substitute any shorter periods therefor;
