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Chota Nagpur Division - Section

Section 39 in Chota Nagpur Tenancy Act, 1908

39. Effect of acquisition by landlord of the right of a non-occupancy-Raiyat in his holding - The provisions of Section 20 shall apply in the case of the right of a non-occupancy-Raiyat in his holding in the same way that they apply to an occupancy-Raiyat.