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State of Jharkhand - Section

Section 1 in The Chota Nagpur Tenancy Act, 1908

1. Regard to be had to instructions of the Board.

- In carrying out the following rules Revenue-officers shall have regard to the instructions of the Board of Revenue for the guidance of the Revenue-officers, so far as such instructions are inconsistent with the rules herein prescribed under the Chota Nagpur Tenancy Act, 1908.