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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

Chota Nagpur Division - Subsection

Section 56(4)(a) in Chota Nagpur Tenancy Act, 1908

(a)at the discretion of the Deputy Commissioner, and after serving notice on the landlord and giving him an opportunity to object, and for reasons to be recorded in writing at any time within a period of three years from the date on which the deposit was made, or