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Chota Nagpur Division - Section

Section 257 in Chota Nagpur Tenancy Act, 1908

257. Joint Landlords - When two or more persons are joint landlords anything which a landlord is under this Act, required or authorised to do must be done by both or all those persons acting together, or by an agent authorised to act on behalf of both or all of them.

Bar to suits [and finality of decisions in certain cases]