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[Cites 0, Cited by 4] [Section 20] [Entire Act]

Madras Presidency - Subsection

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

(1)The Collector may, on the application of the landholder or other person interested, decide any question as to whether any land is or is not of the description mentioned in [sub-clause (a), (b) or (c) of clause (16) of section 3,] or as to the customary rights in the user of any land which is of any such description, as existing at the commencement of this Act.