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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Chota Nagpur Division - Subsection

Section 69(3) in Chota Nagpur Tenancy Act, 1908

(3)If the defendant within the period or extended period (as the case may be) fixed by the Court under this Section pay the compensation mentioned in the decree, and, where the misuse or breach is declared by the Court to be capable of remedy, remedies the misuse or breach to the satisfaction of the Court the decree shall not be executed.