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[Cites 0, Cited by 0] [Section 215] [Entire Act]

Madras Presidency - Subsection

Section 215(10) in Madras Estates Land Act, 1908

(10)prescribing the form in which registers shall be maintained [of suits and applications disposed of under this Act.] [Substituted for the words 'by a Collector of suits and applications heard and decided by him: and' by section 125(v) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]