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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Madras Presidency - Subsection

Section 95(1) in Madras Estates Land Act, 1908

(1)Immediately on receipt of such application and fee, the sale officer shall send a copy of the application and of the list or description mentioned in section 79 to the Collector and shall serve a notice on the defaulter, requiring him either to pay the amount demanded, or to institute a suit before the Collector to contest the distraint within fifteen days from the date of the service of the notice.