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Madras Presidency - Section

Section 159 in Madras Estates Land Act, 1908

159. Contents of warrant.

- The warrant shall state the defaulter's name, the whole amount due and the description and extent of the premises, and shall set forth that, unless payment is made within fifteen days, the defaulter will be turned out of possession. The Collector may, for special reasons, extend the period of fifteen days mentioned in this section.