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Chota Nagpur Division - Section

Section 159 in Chota Nagpur Tenancy Act, 1908

159. Hearing of defendant on day to which case is postponed - If the defendant appears on any subsequent day to which the hearing of the suit may be postponed under Section 157, the Deputy Commissioner may, upon such conditions (if any) as to costs or otherwise as he may think proper, allow the defendant to be heard in answer to the suit as if he had appeared on the day fixed for his attendance.