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State of Jharkhand - Section

Section 25 in The Chota Nagpur Tenures Act, 1869

25. Register to be confirmed and published.

- The register of each village prepared under the provisions of Section 5 of this Act shall when finally revised and corrected in accordance with any decisions and orders of the Special Commissioner and the Commissioner of the division, under this Act, be published by the Commissioner of the division, and such confirmation shall be published forthwith in the [Official Gazette] [Substituted by A.O., for 'Calcutta Gazette'.],