Section 139(1)(a) in Madras Estates Land Act, 1908

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Madras Presidency - Subsection

Section 139(1)(a) in Madras Estates Land Act, 1908

(a)If on inquiry or report under section 136-D, the officer to whom the application is made is satisfied -

(i)that the irrigation work is in such a state of disrepair as materially to prejudice the irrigation of the lands dependent upon it; and

(ii)that the state of disrepair is not due exclusively to the wrongful acts of the ryots or to omission to make such petty works or minor repairs as the ryots are by law or custom bound to carry out,

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Madras Presidency - Subsection

Section 139(1)(a) in Madras Estates Land Act, 1908