(2)Notwithstanding anything contained in any agreement or compromise, [*] [The words 'or in any decree which is proved to his satisfaction to have been obtained by collusion or fraud' were omitted by section 103 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] [the Collector] [Substituted for 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall not record any land as a landholder's private land, unless it is proved to be such by satisfactory evidence [*] [The words and figures 'of the nature described in section 185' were omitted by section 103 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].]
