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State of Jharkhand - Section

Section 23 in The Chota Nagpur Tenancy Act, 1908

23. Forms of application under Sections 28(1), 31(2) and 34(2).

- Applications for enhancement of rent under Section 27(1 )(a), for assessing rent on excess area under Section 31 (2) and for reduction of rent under Section 34(2) shall be in Form Nos. 7, 8 and 9, respectively, given in Appendix A. The rules for filling up these forms are given below for the respective forms.