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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Madras Presidency - Subsection

Section 139(4) in Madras Estates Land Act, 1908

(4)On the estimated cost being deposited or recovered as aforesaid, the officer shall get the works executed as soon as may be by such persons and in such manner as he may direct and meet the cost of such works from the amount deposited or recovered as aforesaid.