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[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

Chota Nagpur Division - Subsection

Section 139(1)(b) in Chota Nagpur Tenancy Act, 1908

(b)all suits and applications not otherwise provided for in this Act for the assessment of rent upon, or for alteration of rent payable by a tenant for-