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[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

Chota Nagpur Division - Subsection

Section 142(2)(ii) in Chota Nagpur Tenancy Act, 1908

(ii)what sums (if any) are due to the said landlords, respectively on account of their share of the rent and interest therein, for the period in respect of which the suit is brought; and shall decree the suit accordingly.