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[Cites 0, Cited by 0] [Section 75(8)] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(8)(a) in Madras Estates Land Act, 1908

(a)The Collector shall hear such objections and the objections, if any, recorded under sub-section (2) and pass orders thereon after such further inquiry, if any, as may appear to him to be necessary.