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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

Chota Nagpur Division - Subsection

Section 45(4)(c) in Chota Nagpur Tenancy Act, 1908

(c)If after holding the inquiry referred to in clause (a) of this sub-section, the Deputy Commissioner finds that such transfer was made in contravention of clause (a) of the second proviso to sub-section (1), he shall annul the transfer and eject the transferee from such holding or portion thereof, as the case may be and put the transferor in possession thereof: