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Chota Nagpur Division - Section

Section 148 in Chota Nagpur Tenancy Act, 1908

148. Production of documents by plaintiff - (1) If the plaintiff relies in support of his claim on any document in his possession he must produce such document before the Deputy Commissioner at the time of presenting his statement of claim.

(2)If such document be not so produced, it shall not afterwards be admitted unless the Deputy Commissioner, for sufficient reasons to be recorded in writing, thinks fit to admit it.