(2)[ Any person having an interest in the holding or part thereof who would be affected by its sale may institute a suit before the Collector contesting the right of sale within the period fixed in sub-section (1).] [Sub-section (2) of section 112 was added by section 62(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
