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[Cites 0, Cited by 2] [Section 20A(1)] [Section 20A] [Entire Act]

Madras Presidency - Subsection

Section 20A(1)(a) in Madras Estates Land Act, 1908

(a)declare that any land or any portion of any land which is set apart for any of the purposes referred to in sub-clauses (a) and (b) of clause (16) of section 3 is no longer required for its original purpose; and