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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)After serving the notice required by clause (a) and hearing the parities and holding such enquiry as he thinks fit, the Deputy Commissioner shall distribute the rent of the holding calculated on the basisi of settlement rate of rent, and his decision shall be final.