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[Cites 0, Cited by 0] [Section 75(8)] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(8)(e) in Madras Estates Land Act, 1908

(e)Where an objection of the nature described in clause (b) has been raised, the Collector's decision thereon shall be subject to an appeal to the District Court. Such appeal shall be presented within thirty days from the date of the Collector's decision.