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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

Madras Presidency - Subsection

Section 212(1)(e) in Madras Estates Land Act, 1908

(e)[ wilfully and without lawful excuse obstructs any entry or measurement under section 17-A, [Clause (e) was inserted by section 124(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]