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Chota Nagpur Division - Section

Section 167 in Chota Nagpur Tenancy Act, 1908

167. Power to postpone trial to take further evidence - If it appears that the parties are at issue on any question upon which it is necessary to hear further evidence, the Deputy Commissioner shall frame issues, and shall fix a day for the examination of witnesses and the final hearing of the suit; and the trial take place on that day, unless there be sufficient reason for adjourning it, which reason shall be recorded by the Deputy Commissioner.