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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Madras Presidency - Subsection

Section 95(2) in Madras Estates Land Act, 1908

(2)In the case provided for in sub-section (2) of section 79, similar notice shall be served on the cultivator [or owner who may also file a suit before the Collector to contest the distraint within fifteen days from the date of the service of such notice] [Added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].