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[Cites 0, Cited by 1] [Section 106] [Entire Act]

Madras Presidency - Subsection

Section 106(5) in Madras Estates Land Act, 1908

(5)If either the distrainer, or the owner of the distrained property, shall be dissatisfied with the sale officer's decision, the Collector shall, on an application being made to him by either party, determine the expenses incurred in distraining the property and bringing it to sale.