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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Chota Nagpur Division - Subsection

Section 49(b) in Chota Nagpur Tenancy Act, 1908

(b)The Deputy Commissioner shall not take into consideration any of the matters specified in clause first to sixthly of Section 24 of the Land Acquisition Act, 1894 (I of 1894), nor any outlay or improvements on, or disposal of, the land acquired commenced, made or effected after the date of the publication of the notice under sub-section (3).