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[Cites 0, Cited by 0] [Section 145(6)] [Section 145] [Entire Act]

Madras Presidency - Subsection

Section 145(6)(a) in Madras Estates Land Act, 1908

(a)Where either the transferor or the transferee fails to join the other in applying to the landholder for recognition of the transfer, the transferee or the transferor, or where any dispute arises as to the person or persons on whom the holding or portion thereof has devolved, any person claiming by devolution the holding or portion, may apply to the Collector for an order certifying the transfer or the devolution, as the case may be.