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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(d) in The Chota Nagpur Tenancy Act, 1908

(d)When a fair rent has been settled under these rules, it shall be entered in the khatian as the rent payable in respect of the holding from the date prescribed by Section 97 of the Chota Nagpur Tenancy Act, 1908.