Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 75] [Entire Act] Madras Presidency - Subsection Section 75(7) in Madras Estates Land Act, 1908 (7)The parties shall be at liberty to file objections to the award within fifteen days after the day on which the award was delivered.
