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Chota Nagpur Division - Section

Section 68 in Chota Nagpur Tenancy Act, 1908

68. Tenant not to be ejected of except in execution of decree or order. - No tenant shall be ejected from his tenancy or any portion thereof except in execution of decree or in execution of an order of the Deputy Commissioner passed under this Act.

[Explanation. - The word 'decree' in this Section shall include a decree passed by the Civil Court.]