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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Chota Nagpur Division - Subsection

Section 139(7) in Chota Nagpur Tenancy Act, 1908

(7)all suits by landlords and others in respect of the rent of land, against any agents employed by them in the management of land or the collection of rents, or the sureties of such agents for money received or accounts kept by such agents in the course of such employment, or for papers in their possession; and