Section 144(2)(iii) in Chota Nagpur Tenancy Act, 1908

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Chota Nagpur Division - Subsection

Section 144(2)(iii) in Chota Nagpur Tenancy Act, 1908

(iii)a copy of all entries in the record-of-rights, in regard to the subject-matter of the suit or application, unless the Deputy Commissioner is satisfied for reasons to be recorded in writing that it is not necessary that such particulars or any of them should be furnished or that the plaintiff was prevented by any sufficient cause from furnishing such particulars or any of them :

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Chota Nagpur Division - Subsection

Section 144(2)(iii) in Chota Nagpur Tenancy Act, 1908