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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Madras Presidency - Subsection

Section 108(2) in Madras Estates Land Act, 1908

(2)Nothing in this section shall affect the right of any tenant or cultivator making a payment under section 87 to institute a suit in a Civil Court for the recovery from the defaulter of any portion of the amount paid which he has not deducted under this section.