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[Cites 0, Cited by 0] [Section 173] [Entire Act]

Madras Presidency - Subsection

Section 173(2) in Madras Estates Land Act, 1908

(2)Such suit must be instituted within six months from the date of the final publication of the record-of-rights under sub-section (3) of section 170, or, if an appeal has been presented to a Revenue authority under section 171, then within six months from the date of the disposal of such appeal.