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[Cites 0, Cited by 1] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(2) in Madras Estates Land Act, 1908

(2)If the opposite party objects that the rent is not taken by division or appraisement or that no rent is payable, the officer deputed shall record the objection but shall proceed as hereinafter provided and transmit the objection when submitting his award to the Collector under sub-section (6).