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Madras Presidency - Section

Section 86 in Madras Estates Land Act, 1908

86. Distrained cattle or goods not to be used.

- The distrainer shall not work the bullocks or cattle or make use of the property distrained. He shall provide necessary food for cattle or other livestock, and the cost thereof shall be a charge against the defaulting ryot and shall be recoverable as a cost of the distress.