Section 131(1)(b) in Madras Estates Land Act, 1908

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Madras Presidency - Subsection

Section 131(1)(b) in Madras Estates Land Act, 1908

(b)for payment to the landholder, the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered, together with subsequent costs, if any, incurred by the landholder in bringing the holding to sale, and including, where the landholder is the purchaser, the amount paid by him for poundage under clause (b) of sub-section (1) of section 127 less any amount which may, since the date of the proclamation of sale, have been received by the landholder; and

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Madras Presidency - Subsection

Section 131(1)(b) in Madras Estates Land Act, 1908