Section 19A in The Chota Nagpur Encumbered Estates Act, 1876
19A. [ Power to make orders as to education of holder's children. Penalty for disobedience. [Substituted by Act 3 of 1909]
- The Commissioner may make such orders as to him may deem fit in respect of the education of any child of a holder whose property is being managed under the provisions of this Act otherwise than on the application of the Deputy Commissioner.(2)Any person who disobeys any order made by the Commissioner under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees:Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made by such person.]
