Section 63(2)(b) in Chota Nagpur Tenancy Act, 1908

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Chota Nagpur Division - Subsection

Section 63(2)(b) in Chota Nagpur Tenancy Act, 1908

(b)on any scale in excess of that prescribed by clause (3) of that Section, shall be deemed to be a levy of money in excess of the rent lawfully payable within the meaning [of clause (a) of sub-section (1)],

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Chota Nagpur Division - Subsection

Section 63(2)(b) in Chota Nagpur Tenancy Act, 1908