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Chota Nagpur Division - Section

Section 232 in Chota Nagpur Tenancy Act, 1908

232. Limitation of suits and applications for grant of leases, etc - Suits and applications for the delivery of leases or counterpart engagements, or for the determination of the rates or rent payable for lands held by a tenant, may be instituted and made, respectively, at any time during the tenancy.