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[Cites 0, Cited by 2] [Section 32(1)] [Section 32] [Entire Act]

Madras Presidency - Subsection

Section 32(1)(a) in Madras Estates Land Act, 1908

(a)the Collector shall not grant enhancement unless the improvement has been registered in accordance with this Act or has been executed within fifteen years preceding the commencement of this Act;