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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Chota Nagpur Division - Subsection

Section 142(4) in Chota Nagpur Tenancy Act, 1908

(4)When the sums due from a tenant to any co-sharer landlord are determined under clause (ii) of sub-section (2), in respect of any period, then no further suit shall lie against such tenant for rent alleged to be due to such landlord in respect of that period.