Section 9 in The Chota Nagpur Encumbered Estates Act, 1876
9. Power to inquire into consideration for leases or grants.
- If such property or any part thereof be in the possession of any person claiming to hold it under a lease, [or rent-free or maintenance grant] [Substituted by Act 3 of 1909.] dated within the three years immediately preceding the publication of the order mentioned in Section 2, the Manager, with the sanction of the Deputy Commissioner and Commissioner (or of the Commissioner only, if the Deputy Commissioner be himself the Manager), may inquire into the sufficiency of the consideration for which the lease, [or grant] [Inserted by Act 3 of 1909.] was given.Power to set aside leases or grants. - and, if such consideration appears to him insufficient, may by order either set aside the lease [or grant] [Inserted by Act 3 of 1909.] or cause the person so in possession to pay such consideration for the said lease [or grant] [Inserted by Act 3 of 1909.] as the Manager thinks fit, and in default of such payment the lease [or grant] [Inserted by Act 3 of 1909.] shall be cancelled:[Provided that no rent-free or maintenance grant shall be set aside or cancelled without the previous sanction of the Commissioner, which may be accorded only if he is satisfied that the grant was not made in good faith.] [Substituted by Act 3 of 1909.]
