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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Chota Nagpur Division - Subsection

Section 84(2) in Chota Nagpur Tenancy Act, 1908

(2)The [State] Government may, by notification, declare with regard to any specified area, that a record-of-rights has been finally published for every village included in that area; and such notification shall be conclusive evidence of such publication.