174. Entry of note of decisions under sections 171 and 173 in record-of-rights.
- A note of all decisions on appeal under section 171 and of all [***] [The words 'orders or' were omitted by section 95 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] decrees of a Civil Court notified to the [District] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Collector under [sub-section (4)] [The expression 'sub-section (4)' was substituted for the expression 'sub-section (5)' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] of section 173 shall be made in the record-of-rights with which the settlement record has been incorporated under section 170 and such note shall be considered as part of the record.
