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

Chota Nagpur Division - Subsection

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

(a)no certificate shall be signed for the recovery of arrears of rent of a tenancy regarding which a suit has been instituted in the Court of the Deputy Commissioner for the alteration of the rent payable by the tenant, or the determination of his status as a tenant, in respect of the period during which it is alleged in the requisition made under sub-section (3) that the arrears of rent sought to be recovered have accrued, and