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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Madras Presidency - Subsection

Section 17(1) in Madras Estates Land Act, 1908

(1)If any landholder or ryot of a holding desires that evidence relating to any improvement made after the passing of this Act in respect of a holding shall be recorded, he may apply to the Collector, who shall thereupon, at a time and place of which notice shall be given to both parties, record the evidence, unless for reasons to be recorded he considers that there are no grounds for the application.