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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

Madras Presidency - Subsection

Section 116(2)(b) in Madras Estates Land Act, 1908

(b)subject to the provisions of section 77-C, the amount specified in the written notice under section 112 or where it has been declared by the Collector in a suit contesting the right of sale instituted under sub-section (1) or sub-section (2) of section 112 that the ryot is liable to pay only a part of the amount specified in such notice, such part, together in each case with costs and interest, if any, up to the date of the order of the sale;