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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Chota Nagpur Division - Subsection

Section 54(2)(b) in Chota Nagpur Tenancy Act, 1908

(b)An offence under clause (a) shall be bailable and shall be compoundable with the leave of the Court and the provisions of the Code of Criminal Procedure, 1898 [(5 of 1898)] shall apply to the trial of such offence.]