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State of Jharkhand - Section

Section 66 in The Chota Nagpur Tenancy Act, 1908

66. Proceedings under Sections 87, 111(8), 130 or 252.

- Proceedings under Sections 87,111 (8), 130 or 252 of the Chota Nagpur Tenancy Act, 1908, shall be dealt with in all respects as suits between the parties. The finally published record shall be corrected in accordance with the orders that may be passed in any such proceedings.