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State of Jharkhand - Section

Section 3 in The Chota Nagpur Tenures Act, 1869

3. Duties of Special Commissioner.

- Each Special Commissioner so appointed shall, with all convenient speed, investigate and ascertain the titles and tenures of all lands within the limits so assigned to him, which may be alleged by any person to be held upon bhuinhari and majhahas tenures respectively, and shall demarcate the same.