Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 145(6)] [Section 145] [Entire Act]

Madras Presidency - Subsection

Section 145(6)(b) in Madras Estates Land Act, 1908

(b)The Collector, after giving notice to the transferor or transferee or other person interested and after making such inquiry as he thinks fit as to the fact and validity of the transfer or as to the person or persons on whom the holding or portion has devolved, may pass an order certifying the transfer or devolution, as the case may be. On production of a certified copy of such order, the landholder shall be bound to recognize the transfer or the devolution.