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[Cites 0, Cited by 0] [Section 211] [Entire Act]

Chota Nagpur Division - Subsection

Section 211(2) in Chota Nagpur Tenancy Act, 1908

(2)The party against whom judgement is given by the Deputy Commissioner under sub-section (1) may, at any time within one year from the date of the judgement, bring a suit in the Civil Court to establish his right [and, if the sale has been held to have it set aside on payment by him of the amount of the decree.]