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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Chota Nagpur Division - Subsection

Section 12(6)(ii) in Chota Nagpur Encumbered Estates Act, 1876

(ii)upon any ratification, made after such restoration, of any promise or contract made while the management of the property was vested in the Manager, whether or not there be any new consideration for such promise or ratification.