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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Madras Presidency - Subsection

Section 16(1) in Madras Estates Land Act, 1908

(1)A landholder may apply to [the Collector] [Words 'the Collector' in section 16(1) and the word 'Collector' in section 16(3) were substituted respectively for the words 'such Revenue Officer as the Local Government may appoint' and 'officer receiving the application] to register any improvement which he has lawfully made at his expense or which he has assisted a ryot in making.