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Madras Presidency - Section

Section 72 in Madras Estates Land Act, 1908

72. Barring of suit.

- No suit or other proceeding shall be instituted against the Government or against any officer of the Government in respect of anything done by a [Collector] [This word was substituted for the words 'Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VII of 1934).] regarding a deposit under sections 68 to 71.Appraisement and Division of Produce