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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Madras Presidency - Subsection

Section 42(2) in Madras Estates Land Act, 1908

(2)[***] [Words 'Provided that' were omitted by section 29(i) of the Madras Estate Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] In cases of dispute, no alteration of the amount of rent under this section shall be allowed except under the order of the Collector upon application made to him for that purpose by the landholder or the ryot concerned.