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[Cites 0, Cited by 0] [Section 173(3)] [Section 173] [Entire Act]

Madras Presidency - Subsection

Section 173(3)(f) in Madras Estates Land Act, 1908

(f)that the [Collector] [Substituted for the words 'Revenue officer' by section 3(1), of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] has wrongly fixed the date from which the operation of the settled rent under the provisions of section 177 should take effect. The Government shall not be made a defendant in any such suit.