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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

Madras Presidency - Subsection

Section 215(1)(b) in Madras Estates Land Act, 1908

(b)power to enter upon any land, and to survey, demarcate and make a map of the same, and any power exercisable by any officer under the Tamil Nadu Survey and Boundaries Act, [1923] [Substituted for the figures '1897' by section 125(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] ([Tamil Nadu] [Substituted for the Word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VIII of [1923] [Substituted for the figures '1897' by section 125(d) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]); [***] [The word 'and' was omitted by section 3(l)(a) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).]