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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Chota Nagpur Division - Subsection

Section 86(f) in Chota Nagpur Tenancy Act, 1908

(f)whether the special conditions and incidents of the tenancy, or any easement attaching to the land, have not or has not been recorded or have or has been wrongly recorded, the Revenue Officers shall try and decide such issue and settle the rent under Section 85 accordingly.