Section 164(1)(b) in Madras Estates Land Act, 1908

[Cites 0, Cited by 1] [Section 164(1)] [Section 164] [Entire Act]

Madras Presidency - Subsection

Section 164(1)(b) in Madras Estates Land Act, 1908

(b)where in the opinion of the State Government, the preparation of such a record is required to secure either the ryots generally or the landholder of an estate or portion of an estate in the enjoyment as such of their or his legal rights or is calculated to settle or avert a serious dispute existing or likely to arise between the ryots generally and their landholder; or

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Madras Presidency - Subsection

Section 164(1)(b) in Madras Estates Land Act, 1908