Section 47(9)(c) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

[Cites 0, Cited by 0] [Section 47(9)] [Section 47] [Entire Act]

(c)to maintain and deliver to a raiyat or village headman, as the case may be, a statement of account as prescribed in Section 46,

Legal Document View