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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

Chota Nagpur Division - Subsection

Section 45(4)(b) in Chota Nagpur Tenancy Act, 1908

(b)If after holding the inquiry referred to in clause (a) of this sub-section, the Deputy Commissioner finds that there was no contravention of clause (a) of the second proviso to sub-section (1) in making such transfer, he shall reject the application and may award such costs to the transferee to be paid by the transferor as he may, in the circumstances of the case, deem fit.