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

State of Jharkhand - Subsection

Section 55(e) in The Chota Nagpur Tenancy Act, 1908

(e)It shall not be necessary for a Revenue-Officer to draw up a separate decree with regard to the fair rent settled but the entry made in his decision or in the schedule attached thereto with regard to the fair rent settled shall be held to be a decree.