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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Madras Presidency - Subsection

Section 93(a) in Madras Estates Land Act, 1908

(a)the name and residence of the defaulter and in the case provided for in sub-section (2) of section 79, [also of the person who notifies that he is the cultivator or the owner;] [Substituted far 'of the cultivator also' by section 55 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]