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 2] [Section 151] [Entire Act] Madras Presidency - Subsection Section 151(2) in Madras Estates Land Act, 1908 (2)Notwithstanding anything contained in this section, a landholder may sue before the Collector for compensation in addition to, or in lieu of, ejectment; or for an injunction, or for the repair of the damage on waste with or without compensation.
