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Madras Presidency - Section

Section 115 in Madras Estates Land Act, 1908

115. Period of limitation for application under section 114.

(1)If no suit has been instituted, such application shall be made within forty-five days of the posting by the Collector of intimation of service under section 113.
(2)If a suit has been instituted and it has been disposed of against the defaulter or withdrawn, such application shall be made within thirty days of the date of the disposal or withdrawal.