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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Chota Nagpur Division - Subsection

Section 95(3) in Chota Nagpur Tenancy Act, 1908

(3)The estimated amount of the expenses likely to be incurred for the maintenance, repair or restoration of boundary-marks for a period not exceeding fifteen years or such part of such amount as the [State] Government may direct, may be recovered in advance in the same manner as if such expenses had been already incurred.