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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Chota Nagpur Division - Subsection

Section 24(3)(b) in Chota Nagpur Tenancy Act, 1908

(b)After serving the notice required by clause (a) and hearing the parties and holding such inquiry as he thinks fit, the Deputy Commissioner shall distribute the rent of the holding in such manner as he considers fair and equitable and his decision shall be final.