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State of Jharkhand - Section

Section 5 in The Chota Nagpur Tenures Act, 1869

5. Contents of record.

- The Special Commissioner shall make an accurate register, in such form as may from time to time be ordered by the [State] [Substituted by A.O.L] Government of Bengal, of the lands which [it] [Substituted by A.O. for 'he'.] may ascertain to belong to the bhuinhari and majhahas classes respectively; of the conditions to be fulfilled, and the rents and services to be rendered in respect of the several lands of those classes which he may ascertain to be held subject to any conditions, rents or service; and of the rights and privileges to be enjoyed in respect of any such lands.