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[Cites 0, Cited by 0] [Section 203] [Entire Act]

Madras Presidency - Subsection

Section 203(2) in Madras Estates Land Act, 1908

(2)In deciding such suits, the Court shall have regard to the entries produced under sub-section (1), unless such entries have been proved to be incorrect, and when the Court passes a decree at variance with such entries, it shall record its reasons for so doing.