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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Chota Nagpur Division - Subsection

Section 18(a) in Chota Nagpur Tenancy Act, 1908

(a)where any land in a village, other than land known as 'manjhihas' or 'bethkheta', is entered in any register prepared and confirmed under the Chota Nagpur Tenures Act, 1869 (Ben. Act 2 of 1969)-all members of any 'Bhuinhari' family, who hold and have for twelve years continuously held, land in such village, and