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Madras Presidency - Section

Section 111 in Madras Estates Land Act, 1908

111. Sale of holding.

- When an arrear is not paid within the revenue year in which it accrued due, it shall be lawful for the landholder to sell the holding or any part thereof, in the manner hereinafter provided, in satisfaction of the arrear and of interest thereon and of costs, if any, of the sale.