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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

Chota Nagpur Division - Subsection

Section 54(4)(b) in Chota Nagpur Tenancy Act, 1908

(b)to prepare and retain a counterfoil, in the prescribed form, of a receipt delivered to a tenant as aforesaid, such Court or officer shall inform the Deputy Commissioner [who may take cognizance of the offence and may either try the case himself or transfer it for trial to a competent Magistrate subordinate to him.]