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

Madras Presidency - Subsection

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

(c)If the objection is disallowed or if any other objection is raised or if no objection is raised, the Collector, except when the assessors agree with the officer deputed in which case the award shall, subject to the provisions of clause (e), be final, may confirm the award or may, after giving an opportunity to the parties to be heard, modify the award as he thinks fit.