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Chota Nagpur Division - Section

Section 143 in Chota Nagpur Tenancy Act, 1908

143. Institution of suits by presentation of statement of claim - Suits before the Deputy Commissioner under this Act shall be instituted by presenting a statement of claim showing,-

(a)the name, description and place of abode of the plaintiff;
(b)the name, description and place of abode of the defendant so far as they can be ascertained;
(c)the substance to the claim; and
(d)the date of the cause of action.