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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Chota Nagpur Division - Subsection

Section 74(6) in Chota Nagpur Tenancy Act, 1908

(6)No application shall be made under sub-section (1) concerning a matter which is substantially in issue or has been substantially in issue and has been determined, in a suit instituted under the provisions of sub-section (6) of Section 139.]Measurements