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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Madras Presidency - Subsection

Section 30(iii) in Madras Estates Land Act, 1908

(iii)that a work of irrigation or other improvement has been executed at the expense of the Government, and the landholder has been lawfully required to pay in respect of the holding an additional revenue or rate to the Government in consequence thereof;