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[Cites 0, Cited by 0] [Section 229A(5)] [Section 229A] [Entire Act]

Chota Nagpur Division - Subsection

Section 229A(5)(b) in Chota Nagpur Tenancy Act, 1908

(b)if, after the signing of a certificate, it is found that such a suit was instituted in the Court of the Deputy Commissioner before the certificate was signed, such certificate shall be cancelled.