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[Cites 0, Cited by 2] [Section 170] [Entire Act]

Madras Presidency - Subsection

Section 170(3) in Madras Estates Land Act, 1908

(3)After it has been sanctioned by the confirming authority, the settlement record shall be incorporated in the record-of-rights published under sub-section (2) of section 166, and the record-of-rights as so amended shall be finally republished in the prescribed manner and such publication shall be conclusive evidence that the record has been duly made.