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[Cites 0, Cited by 0] [Section 199] [Entire Act]

Chota Nagpur Division - Subsection

Section 199(3) in Chota Nagpur Tenancy Act, 1908

(3)Until the day of sale, the said property shall remain in the custody of the officer executing the warrant [or of some other person to whom such officer by a writing under his hand commit the custody thereof]. Such person shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).