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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Chota Nagpur Division - Subsection

Section 171(2) in Chota Nagpur Tenancy Act, 1908

(2)The provisions of the law for the time being in force, relating to local inquiries by Commissioner, under orders of Civil Courts, shall apply to any local inquiry made under clause (a) of sub-section (1), and, so far as they are applicable, also to inquiries made under clause (b) of that sub-section.