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[Cites 0, Cited by 2] [Section 83] [Entire Act]

Chota Nagpur Division - Subsection

Section 83(2) in Chota Nagpur Tenancy Act, 1908

(2)When such objections have been considered and disposed of in the prescribed manner, the Revenue Officer shall finally frame the record, and shall cause it to be finally published in the prescribed manner, and the publication shall be conclusive evidence that the record has been duly made under this Chapter.