183. [ Power to record private laud on application of landholder or occupant. [Under section 3-C(l) of the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947), application pending under this section on the 19th December 1956 shall be deemed to be applications filed under section 3-D of the Act and be disposed of accordingly.]
(1)In the case of any land alleged to be landholder's private land, on the application of the landholder or of any occupant and on his depositing the required amount for expenses, [the Collector] may, subject to rules made in this behalf by the State Government ascertain and record whether the land is or is not a landholder's private land.(2)Notwithstanding anything contained in any agreement or compromise, [*] [The words 'or in any decree which is proved to his satisfaction to have been obtained by collusion or fraud' were omitted by section 103 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] [the Collector] [Substituted for 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall not record any land as a landholder's private land, unless it is proved to be such by satisfactory evidence [*] [The words and figures 'of the nature described in section 185' were omitted by section 103 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].]
