176. [ Presumption as to correctness of rents settled under sections 168 to 170. [Substituted for the original section 176 by section 97 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- Subject to the provisions of sections 171 to 175, all rents settled under sections 168 to 170 and entered in a record-of-rights finally published under subsection (3) of section 170, shall be deemed to have been correctly settled and to be fair and equitable rent within the meaning of this Act.]
