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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Chota Nagpur Division - Subsection

Section 128(2) in Chota Nagpur Tenancy Act, 1908

(2)When any such notification directs that a settlement of fair rents be made, the provisions of Section 85, sub-sections (3), (4) and (5), Section 86, Section 89, and Sections 95 to 97, so far as they may be applicable shall apply to such settlement as if it were a settlement referred to in those Sections.