Section 12A(4) in The Chota Nagpur Encumbered Estates Act, 1876
(4)The Deputy Commissioner may at any time, either of his own motion or on the application of any person interested make an enquiry, to ascertain whether any holder of property who is referred to in sub-section (1) has made or attempted to make any alienation on charge in contravention of that sub-section and shall consider and place on record all representations (if any) made by such holder and by the person in whose favour such alienation or charge is alleged to have been made.
