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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Chota Nagpur Division - Subsection

Section 42(5) in Chota Nagpur Tenancy Act, 1908

(5)If a Raiyat on whom an agreement has been served under sub-section (3) [* * *] executes it, and within one month from the date of receipt files it in the office of the Deputy Commissioner, it shall take effect from the commencement of the agricultural year next following.