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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(b) in The Chota Nagpur Tenancy Act, 1908

(b)Draft publication shall be done by keeping the record open for public inspection under the supervision of the Revenue-Officer, or officer deputed by him, free of charge, for such period not being less than one month, and at such place as is specified in the notice.