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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Madras Presidency - Subsection

Section 87(2) in Madras Estates Land Act, 1908

(2)If at any time before the sale of the distrained property, the defaulter or cultivator or owner of the property distrained pays to the sale officer, the amount specified in the written demand under section 78 with subsequent interest and costs [or the amount referred to in section 77-C], the sale officer shall grant a receipt for the same and shall withdraw the distress forthwith.