Section 20A(1)(b) in Madras Estates Land Act, 1908

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Madras Presidency - Subsection

Section 20A(1)(b) in Madras Estates Land Act, 1908

(b)by order in writing direct-

(i)that any such land or portion in respect of which such declaration is made be used for any other specified communal purpose; or

(ii)if such land or portion is not required for any communal purpose, that it be converted into [ryotwari land] [Substituted for 'Government Ryotwari Land' by the Adaptation Order of 1937.] or landholder's ryoti-land according as the reversionary rights in such land vest under the terms, express or implied, of the sanad, title-deed or other grant in the Government or in the landholder:

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Madras Presidency - Subsection

Section 20A(1)(b) in Madras Estates Land Act, 1908