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State of Jharkhand - Section

Section 51 in The Chota Nagpur Tenancy Act, 1908

51. Commuted rent, if any, to be incorporated in the draft record.

- If applications for the commutation of produce rents are filed before the Revenue-Officer at the time of attestation, they may be disposed of either before draft publication or after draft publication, according to convenience. If they are disposed of before draft publication, the settled rents shall be incorporated in the settlement record before it is published in draft.V. Publication of the Draft Record