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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Chota Nagpur Division - Subsection

Section 116(2) in Chota Nagpur Tenancy Act, 1908

(2)The portion of the aforesaid expenses which any person is liable to pay shall be recoverable by the [State] Government as if it were an arrear of land revenue due in respect of the said local area, estate, tenure or part.Explanation. - The word "tenure" in this Section includes all revenue-free and rent-free tenures and holdings within a local area, estate or tenure.