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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Chota Nagpur Division - Subsection

Section 75(4) in Chota Nagpur Tenancy Act, 1908

(4)If any tenant, after the issue of an order enjoining his attendance, refuses or neglects to attend, any map or other record of the boundaries and measurements of the land prepared under the direction of the landlord at the time when the tenant was directed to attend, shall be presumed to be correct until the contrary is shown.