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Madras Presidency - Section

Section 184 in Madras Estates Land Act, 1908

184. Procedure for recording private land.

- When [the Collector] [Substituted for the words 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] proceeds under either section 182 or section 183, the provisions of sections 166,167,179 and 180 shall, so far as may be, apply.