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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Chota Nagpur Division - Subsection

Section 43(c) in Chota Nagpur Tenancy Act, 1908

(c)land acquired under the Land Acquisition Act, 1894 (1 of 1894) for [any Government] or any local authority or Railway Company or land belonging to the [Government] within a cantonment while such land remains the property of the [Government] or of any local authority or Railway Company, [or]