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State of Jharkhand - Section

Section 48 in The Chota Nagpur Tenancy Act, 1908

48. Rights specified in Section 81 (n).

- The Revenue-Officer shall, at the time of attestation, also record in a form prescribed by the Board, the rights, as specified in Section 81 (n) of the Chota Nagpur Tenancy Act, 1908 which are enjoyed by any class of persons according to established custom in each plot of jungle in the village, and the conditions under which such customary rights are enjoyed.