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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Jharkhand - Subsection

Section 11A(2) in The Chota Nagpur Encumbered Estates Act, 1876

(2)Such scheme or revised scheme when so approved shall be carried into effect subject to any modifications that may subsequently be made therein under Section 11B] [Substituted by Act 3 of 1909.]