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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Madras Presidency - Subsection

Section 123(3) in Madras Estates Land Act, 1908

(3)As soon as the payment referred to in sub-section (I) is made, a notification shall be published in the issue of the District Gazette immediately following, giving particulars of -
(i)the date of sale,
(ii)the lands sold,
(iii)the price for which they were sold, and
(iv)the names of the purchaser, defaulter and landholder concerned.]