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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Chota Nagpur Division - Subsection

Section 36(2) in Chota Nagpur Tenancy Act, 1908

(2)When the rent of an occupancy holding in any such area has been reduced by order of the Deputy Commissioner under [Section 35] such rent shall not again be reduced for a period of fifteen years, except,-
(a)by order of the Deputy Commissioner on one of the grounds specified in [clauses (c), (d) and (f) of Section 33-A], or
(b)by order of a Revenue Officer passed under Chapter XII.