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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Madras Presidency - Subsection

Section 127(2)(d) in Madras Estates Land Act, 1908

(d)the balance (if any) remaining after the payment of the amount mentioned in clause (c) shall, subject to the order of any Civil Court to the contrary, be paid to the defaulter on his application, after the expiration of three months from the date of the sale.