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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(a) in The Chota Nagpur Encumbered Estates Act, 1876

(a)the holder of the said immovable property and his heir shall be incompetent to mortgage, charge, lease or alienate their immovable property or any part thereof, or to grant valid receipts for the rents and profits arising or accruing therefrom,