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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(b) in The Chota Nagpur Tenancy Act, 1908

(b)shall require the signature of persons identifying the person on whom service was made, and the persons witnessing the delivery or tender of the process, to the said acknowledgement, or any of them be illiterate, take his thumb-impression instead of a signature.