182. Power to order survey and record of landholder's private land.
- The State Government may make an order directing [the Collector] [Substituted for 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to make a survey and record of all the landholder's private land in a specified local area.No order under this section shall be questioned in any Civil or Revenue Court.
