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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Chota Nagpur Division - Subsection

Section 55(b) in Chota Nagpur Tenancy Act, 1908

(b)when a tenant who is bound to pay money on account of rent has reason to believe, owing to a tender having been refused or a receipt withheld on a previous occasion, that the landlord or his agent will not be willing to receive it and to grant him a receipt for it; or