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Madras Presidency - Section

Section 161 in Madras Estates Land Act, 1908

161. Determination of tenancy.

- Where possession has been delivered under the last preceding section, the defaulter may file a suit in a Civil Court within three months from the date of delivery for an order to set aside the proceedings and to restore him to possession, and subject to the result of such suit, if any, the defaulter's right and interest in the premises shall cease and determine.